Section 289(1) in The Chhattisgarh Municipalities Act, 1961
(1)Whenever any animal in the charge of any person dies otherwise than by slaughter for sale or for a religious purpose, such person shall, within twenty-four hours, either-(a)convey the carcass to the place, if any, fixed by the Council for the disposal of the dead animals or if no such place had been fixed to any place at least one mile beyond the limits of the Municipality where such bodies may lawfully be deposited;(b)give notice of death to the Chief Municipal Officer who shall cause the carcass to be disposed of.
