Section 229(1) in The City of Panaji Corporation Act, 2002
(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 fixed by the Corporation for the disposal of dead animals.(b)give notice of the death to the Commissioner who shall cause the carcass to be disposed of.
