Section 16(2) in The M.P. Horse Sickness Act, 1960
(2)Where an infective horse or a horse suspected to be infective dies, the person in charge of such horse shall forthwith, communicate the fact of the death to the nearest Veterinary Officer who shall dispose of the carcass, the beddings of the horse and other articles used in connection with the horse in such manner as he may deem fit.
