Section 352 in Karnataka Municipal Corporations Act, 1976
352. Removal of carcasses of animals.
(1)The occupier of any premises in or on which any animal shall die or on which the carcass of any animal shall be found, and the person having the charge of any animal which dies in a street or in any open place, shall, within three hours after the death of such animal or if the death occurs at night within three hours after sunrise, either,-(a)remove the carcass of such animal to such receptacle, depot or place as may be appointed by the Commissioner in that behalf; or(b)report the death of the animal to an officer of the health department of the [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] of the city in which the death occured with a view to his causing the same to be removed.(2)When any carcass is so removed by the health department, a fee for the removal of such amount as shall be fixed by the Commissioner, shall be paid by the owner of the animal or, if the owner is not known, by occupier of the premises in or upon which or by the person in whose charge the animal died.
