Section 469 in The Calcutta Municipal Corporation Act, 1980
469. Disposal of dead animals. -
(1)Whenever any animal in charge of any person dies, the person in charge thereof shall, within twenty-four hours, either -(a)convey the carcass to a place provided or appointed for this purpose under this Act for the final disposal of carcasses of dead animals, or(b)give notice of the death to the Municipal Commissioner where-upon he shall cause the carcass to be disposed of.(2)In respect of the disposal of the carcass of a dead animal under clause (b) of sub-section (1), the Municipal Commissioner may charge such fees as may be determined by the Corporation by regulations.
