Section 301 in Arunachal Pradesh Municipal Act, 2007
301. Disposal of dead animals.
(1)Whenever any animal, which is under the charge of any person dies such person shall within twenty four hours of such death, either:(a)convey the carcass to a place provided or appointed under this Act for the final disposal of carcasses of dead animals, or(b)give notice of the death to the Municipal Executive Officer whereupon he shall cause the carcass to be disposed of.(2)In respect of the disposal of the carcass of a dead animal under clause (b) of sub-section (1), the Chief Municipal Executive Officer/ Municipal Executive Officer may charge such fee as may be determined by the Municipality by regulations.(3)Where any dead animal does not belong to any person, the Chief Municipal Executive Officer/ Municipal Executive Officer shall act immediately for causing the carcass to be disposed of.
