Section 301 in Jammu and Kashmir Municipal Corporation Act, 2000
301. Disposal of dead animal.
(1)Whenever any animal in the charge of any person dies, the person incharge thereof shall within twenty-four hours either-(a)convey the carcass to a place provided or appointed under section 263 for the final disposal of the carcasses of dead animal ; or(b)give notice of the death to the Commissioner where upon he shall cause the carcass to be dispose of.(2)In respect of the disposal of the carcass of dead animals under clause (b) of sub-section (1) the Commissioner may charge such fees as he may by public notice specify.
