Section 275(3) in The U.P. Municipalities Act, 1916
(3)For the disposal of the dead body of an animal under clause (b) of sub-section (1), the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may charge such fee as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has prescribed, and may recover the same, if not paid in advance, from the owner or keeper of the animal in the manner provided by Chapter VI.
