Section 301(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Whenever any animal in the charge of any person dies, the person incharge thereof shall within twenty-four hours either-(a)convey the carcass to a place provided or appointed under section 263 for the final disposal of the carcasses of dead animal ; or(b)give notice of the death to the Commissioner where upon he shall cause the carcass to be dispose of.
