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[Cites 0, Cited by 0] [Section 545] [Entire Act]

State of Odisha - Subsection

Section 545(2) in The Orissa Municipal Corporation Act, 2003

(2)The occupier of any premises in or upon which any animal dies or in or upon which the carcass of any animal is found or person having the charge of an animal which dies in the street or in any open place, shall, within three hours after the death of such animal or, if the death occurs at night, within three hours after sunrise, report the death of such animal at the Health Department of the Corporation Office.