21. Manner of the disposal of carcasses of infective animals.
(1)On the issue of a notification under Section 10, the owner of any animal which has died or believed to have died of any contagious disease, shall bury the animal at least 6 feet below, the surface of the ground or deal with it in such manner as may be prescribed.(2)A Veterinary Officer, when he has reason to believe that any animal has died of any contagious disease, issue a notice to the owner to bury such animal in the manner provided in sub-section (1).(3)No person shall dis-inter or otherwise remove the carcass of any animal buried in compliance with the provisions of sub- sections (1) and (2).
