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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1)(g) in The M.P. Cattle Diseases Rules, 1961

(g)A carcass or its remains and appurtenances shall be either buried not less than six feet from the ground level or fully burnt by the owner or person in charge, provided that the Veterinary Officer may, at his own discretion, conduct a post-mortem examination of the carcass and remove therefrom free of cost such material as he may require for investigation, provided further that a carcass or its remains and appurtenances so buried shall not be exhumed.