258. Token for dogs and disposal of mad and stray dogs.
(1)the Board may, by public notice require that every dog in respect of which a license fee has been paid and registered in the books of municipality, shall wear a collar to which shall be attached a token to be issued by the Board, and may from time to time, give notice that with effect from a date to be specified in the notice, every dogs found wandering within municipality without a collar bearing such a token will be liable to be destroyed or otherwise disposed of.(2)The Board, by any person authorized by it in this behalf, may-(i)destroy or cause to be destroyed or confine, or cause to be confined, for such period as the Board may direct any dog suffering from any loathsome disease or reasonably suspected to be suffering from rabies, or bitten by any dog or other animal suffering or suspected to be suffering from rabies;(ii)confine, or cause to be confined any dog found wandering about roads or public places without a collar or other markets distinguishing it as private property and charge a fee for such detention, and destroy or otherwise dispose of any such dog if it is not claimed within one week and the fee paid;(iii)after a date specified in this behalf in a notice published under sub-section (1), destroy or cause to be destroyed or otherwise dispose of any dog found wandering about roads or public places without a collar bearing a token issued by the Board or other marks distinguishing it as private property.(iv)No damages shall be payable in respect of any dog confined, destroyed or otherwise disposed of under this section.Educations
