(1)Whenever any animal in charge of any person dies, the person in charge thereof shall, within twenty four hours, either, -(a)Convey the carcass to a place provided or appointed for this purpose under section 279 for the final disposal of carcasses of dead animals; or(b)Give notice of the death to the Chief Officer of the Municipality, whereupon he shall cause the carcass to be disposed of;(2)In respect of the disposal of the carcass of a dead animal under clause (b) of sub-section (1) the Chief Officer may charge such fee, as may be determined by the Municipality by regulations.(3)Whenever any dead animal does not belong to any person, the Chief Officer shall act immediately for causing the carcass to be disposed of.Chapter - II Restraint of Infection
