Section 11 in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
11. Seizure, detention and sterilization of stray dogs.
(1)An official duly authorised by licensing authority may seize any dog found in highway or public place, which he has reason to believe to be a stray dog and detain it for a week or until the owner has claimed for it and paid all expenses incurred by the committee for its detention. If the dog wears a collar with an address on or attached to it, or the owner of the dog is known, the committee may serve on the person whose address is given, or on the owner, written notice stating that the dog has been seized and is liable to be sold or culled if not claimed within seven clear days after the service.(2)The stray dogs found moving in streets/roads/any public place within the municipal limits by the private individual, Animal Welfare Organization(s) shall be caught and handed over to the official incharge of the committee for impounding the stray dogs in the enclosure fixed for the purpose by the committee. The above said enclosure shall have a boundary wall of such height as the dogs inside the enclosure is not able to cross/jump the boundary wall. The enclosure shall have the provision of a pond of the size of 20' x 20' mean size of the depth of 2 in Trapezoidal shape with side slope of 1 : 4.(3)[ The stray dogs shall be sterilized and immunized by the veterinary doctor in the enclosure fixed for impounding the stray dogs with the help of Animal Welfare Organisations and the cost of sterilization and immunization shall be borne by the concerned municipal committee. The requirement of stray dogs in the impounding campus shall be met out by the Animal Welfare Organisation(s)/Non-Government Organisations/committee.] [Substituted by Haryana Notification No. S.O. 14/H.A. 24/1973/Sections 200 and 214/2004. dated 27.1.2006.]
