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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Bihar - Subsection

Section 272(1) in The Bihar Municipal Act, 2007

(1)Whenever any animal, which is under the charge of any person, dies, such person shall within twenty-four hours of such death, either,-
(a)convey the carcass to a place provided or appointed under this Act for the final disposal of carcasses of dead animals, or
(b)give notice of the death to the Chief Municipal Officer whereupon he shall cause the carcass to be disposed of.