Section 396 in Uttar Pradesh Municipal Corporation Act, 1959
396. Removal of Carcasses of dead animals.
- (l1) It shall be the duty of -the Municipal 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 shall die or in or upon which the carcass of any animal shall be found, and the person having the charge of any 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 nearest office of the Corporation health department.(3)For every carcass removed by Corporation agency, whether from any private premises or from public street or place, a fee for the removal of such amount as shall be fixed by the Municipal 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 said animal died.
