(5)Whoever, being the owner or person in charge of any dog, neglects to restrain it so that it shall not be at large in any street without being muzzled and without being secured by a chain lead in any case in which-(a)he knows that the dog is likely to annoy or intimidate any person, or(b)the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] has, by public notice during the prevalence of rabies, directed that dogs shall not be at large without muzzles and chain leads, shall be punishable with fine which may extend to one hundred rupees.
