Section 26 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
26. General. - (a) Animals, belonging to the residents shall not be tethered in public streets or in [open public spaces] [The existing clause of bye-law No. 26 renumbered as clause (a) and clause (b) added thereto and for the words 'open spaces' the words 'open public spaces' substituted, by Punjab Government Notification No. 88/U, dated 5.1.1950, published in Punjab Government Gazette, Part I, 1950 : pages ages 35.].
(b)No animal except a domestic pet shall be kept in any part of the [main residential building].
