Section 118(1)(j) in Cantonments Act, 1924

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Union of India - Subsection

Section 118(1)(j) in Cantonments Act, 1924

(j)being the occupier of any building or land in or upon which an animal dies, neglects within three hours of the death of the animal, or, if the death occurs at night, within three hours after sunrise, either-

(i)to report the occurrence to the Executive Officer or to an officer, if any, appointed by him in this behalf with a view to securing the removal and disposal of the carcass by the public conservancy establishment; or

(ii)to remove and dispose of the carcass in accordance with any general directions given by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] by public notice or any special directions given by the Executive Officer on receipt of such report as aforesaid; or

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Union of India - Subsection

Section 118(1)(j) in Cantonments Act, 1924