Section 6(2) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
(2)The owner may apply to the Court within six months after the date of the order, and from time to time, for removal of the disqualification but three months must elapse after a refusal before a further application can be made. On the hearing of the application, the Court may, having regard to the applicant's character, his conduct subsequent to the order, the nature of the offence, and any other circumstances, either remove the disqualification or refuse the application.
