Section 29(1) in The Prevention And Control Of Infectious And Contagious Diseases In Animals Act, 2009
(1)Where by any rule, notification, notice, requisition, order or direction made under this Act, any person is required to take any measure or to do anything—(a)in respect of any animal, carcass of any animal or other thing in his custody or charge, the same shall be promptly complied with by that person;(b)in case of any stray or ownerless animal, carcass of such animal or parts thereof, the same shall be promptly complied with by the municipality or Panchayat, as the case may be, at its cost.
