Section 280(2) in Rajasthan Municipalities Act, 2009
(2)Whenever any animal in the charge of any person dies otherwise than by slaughter for sale or for religious purpose, such person shall, within twenty four hours, either -(a)convey the carcasses to a place provided or appointed under sub-Section (1) or to a place beyond two kilometres of the municipal limit or the abadi area whichever is away, or(b)give notice of the death to the Municipality which shall thereupon cause the carcass to be removed and disposed of.
