LexSection 26 — Disposal of carcass.
The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009
Every person in possession of carcass (or any part thereof) of any animal, which, at the time of its death, was infected with any scheduled disease or was suspected to have been infected, shall dispose it of in such manner as may be prescribed.Open in Lexace · Ask the AI about this section