(1)Whenever any animal in the charge of any person dies otherwise than by slaughter either for sale or for some religious purpose, the person incharge thereof shall within twenty-four hours either -(a)convey the carcass to a place, if any, fixed by the committee under Section 152 for the disposal of the dead bodies of animals or to any place at least one mile beyond the limits of the municipality; or(b)give notice of the death to the committee whereupon the committee shall cause the carcass to be disposed of.(2)In respect of the disposal of the dead body of an animal under clause (b) of sub-section (1), the committee may charge such fee as the committee may, by public notice, have prescribed.(3)For the purposes of this section the word "animal" shall be deemed to mean all horned cattle, elephant, camels, horses, ponies, asses, mules, deer, sheep, goats, swine and other large animals.(4)Any person bound to act in accordance with sub-section (1) of this section shall, if he fails so to act, be punishable with a fine which shall not be less than [two hundred fifty rupees] [Substituted for 'twenty five rupees' vide Haryana Act No. 14 of 2000.] and more than [two thousand rupees] [Substituted for 'two hundred rupees' vide Haryana Act No. 14 of 2000.].Streets and Buildings
