Section 309 in The Maharashtra Municipal Corporations Act, 1949
309. Removal of carcasses of dead animals. - (1) It shall be the duty of the Commissioner to provide for the removal of the carcasses of all animals dying within the City.
(2)The occupier of any premises in or upon which any animal shall die or in or upon which the carcass of any animal shall be found, and the person having the charge of any animal which dies in the street or in any open place, shall, within three hours after the death of such animal or, if the death occurs at night, within three hours after sunrise, report the death of such animal at the nearest office of the municipal health department.(3)For every carcass removed by municipal agency, a fee for the removal of such amount as shall be fixed by the Commissioner shall be paid by the owner of the animal or; if the owner is not known, by the occupier of the premises in or upon which, or by the person in whose charge, the said animal died.Regulation of Public Bathing, Washing, etc.
