Section 512(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)For every carcass so removed by municipal agency a fee for the removal of such amount as shall be fixed by the Commissioner, shall be paid by the owner of the animal, or, if the owner is not known, by the occupier of the premises in or upon which, or by the person in whose charge, the said animal died.Regulation of public bathing, washing, etc.
