Section 301(1) in Arunachal Pradesh Municipal Act, 2007
(1)Whenever any animal, which is under the charge of any person dies such person shall within twenty four hours of such death, either:(a)convey the carcass to a place provided or appointed under this Act for the final disposal of carcasses of dead animals, or(b)give notice of the death to the Municipal Executive Officer whereupon he shall cause the carcass to be disposed of.
