Section 258(1) in The Chhattisgarh Municipal Corporation Act, 1956
(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 or to any place at least one mile beyond the limits of the city; or(b)give notice of the death to the Commissioner who shall cause the carcass to be disposed of.
