Section 286(2) in Chennai City Municipal Corporation Act, 1919
(2)When any carcass is so removed by the health department, a fee for the removal of such amount as shall 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 in whose charge, the animal died.[Industries and Factories] [Substituted for 'Depots for combustibles' by Tamil Nadu Act 56 of 1961.]
