(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 Chief Municipal 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 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 Officer shall act immediately for causing the carcass to be disposed of.
