(1)Where a horse has been destroyed under the provisions of this Act, the Veterinary Officer shall dispose of the carcass, the beddings of the horse and other articles used in connection in such manner as he may deem fit.(2)Where an infective horse or a horse suspected to be infective dies, the person in charge of such horse shall forthwith, communicate the fact of the death to the nearest Veterinary Officer who shall dispose of the carcass, the beddings of the horse and other articles used in connection with the horse in such manner as he may deem fit.(3)All expenses incurred in connection with the disposal of carcass and other articles under this section shall be borne by the person in charge of the horse and in case of failure of the person to pay the same they shall be recoverable as an arrear of land revenue.
