Section 22 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
22. Placing of carcass of infective animals in river etc. prohibited.
- No person shall place or cause or permit to be placed in any river, lake, canal or other water within such distance from the shore, as may be prescribed, any carcass or any part of the carcass of any animal which at the time of its death, was infective or which was destroyed on account of its being infective or suspected to be infective.
