Section 545 in The Orissa Municipal Corporation Act, 2003
545. Removal of carcasses.
(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 dies or in or upon which the carcass of any animal is found or person having the charge of an 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 Health Department of the Corporation Office.(3)For every such carcass so removed by the Corporation agency, a fee for such removal, as may 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 who is in-charge of, the said animal dies.
