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304. Disposal of dead animals. Whenever any animal in the charge of any person dies, the person in charge thereof shall within twenty-four hours either (a) convey the carcass to a place provided or appointed under section 263 for the final disposal of the carcasses of dead animals, or (b) give notice of the death to the Chairperson whereupon he shall cause the carcass to be disposed of on such fee as may be prescribed by the Council.    |
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