280. Removal of carcasses of dead animals in municipal" area.
(1)In every municipal area the Municipality shall provide proper and convenient places for the disposal of the carcasses of animals.(2)Whenever any animal in the charge of any person dies otherwise than by slaughter for sale or for religious purpose, such person shall, within twenty four hours, either -(a)convey the carcasses to a place provided or appointed under sub-Section (1) or to a place beyond two kilometres of the municipal limit or the abadi area whichever is away, or(b)give notice of the death to the Municipality which shall thereupon cause the carcass to be removed and disposed of.(3)The occupier of any premises in or upon which any animal shall die or in or upon which the carcass of any animals shall be found shall also take -action in respect of such carcass in accordance with sub-Section (2).(4)In respect of every carcass of a dead animal removed and disposed of by the Municipality under clause (b) of sub-Section (2) or under sub-Section (3), the Municipality may charge from the person giving notice of the death to the Municipality such fee as it may prescribe and may recover the same, if not paid in advance, from the person giving the notice in the manner provided for the recovery of municipal claims under this Act.(5)Whoever being bound to act in accordance with sub-Section (2) or sub-Section (3) of this Section fails so to act shall be punishable with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.
