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State of Karnataka - Section

Section 19 in The Karnataka Animal Diseases (Control) Act, 1961

19. Manner of burial or disposal of carcasses of infective animals.

(1)Every animal which at the time of its death is infective or suspected to be infective shall be buried at least six feet below the surface of the ground or dealt with in such other manner as may be prescribed.
(2)Except in the case of the exhumation of a carcass under section 15, no person shall disinter or otherwise remove the carcass of an animal buried in compliance with the provisions of sub-section (1).