Section 289 in The Chhattisgarh Municipalities Act, 1961
289. Special provision with respect to disposal of bodies of dead animals.
(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.(2)For the disposal of dead animals under clause (b) of sub-section (1) the Chief Municipal Officer may charge such fees as the Council may fix by public notice.(3)For the purposes of this section, the word "animal" shall include horned cattle, elephants, camels, horses, ponies, asses, mules, deer, sheep, goats, swine and other large animals.(18)Disorderly Houses.
