Section 280(4) in Rajasthan Municipalities Act, 2009
(4)In respect of every carcass of a dead animal removed and disposed of by the Municipality under clause (b) of sub-Section (2) or under sub-Section (3), the Municipality may charge from the person giving notice of the death to the Municipality such fee as it may prescribe and may recover the same, if not paid in advance, from the person giving the notice in the manner provided for the recovery of municipal claims under this Act.
