(1)The Commissioner of City police, Hyderabad may, from time to time, by notification proclaim that any stray dog found, during such time as may be specified in the notification wandering in any street or in any public place shall be destroyed and every such dog found in any street or public place, during the hours mentioned in the notification, shall be destroyed.(2)Muzzling or seizure of dogs:- The Commissioner of City Police, Hyderabad may by public notice, require that every such dog as may be in any street or public place and not led by some person shall be muzzled in such manner as to prevent it from biting, while not causing inconvenience to it in eating or breathing and every Police Officer may, so long as such notice remains in force, destroy, or take possession of and detain any dog not so muzzled and found astray beyond the premises of the owner;Savings as to dogs wearing collars :-Provided that any dog so found with a collar bearing the name of address of its owner, shall not, unless it is rabid, be forthwith destroyed; but it shall be detained and information thereof be given by post or otherwise to its owner.(3)Destruction or sale of dogs:- If any dog which has been detained under Sub-section (2) remains without the owner providing it with a muzzle for 3 clear days and paying all expenses for such detention may be sold or destroyed with the sanction and under the order of Commissioner of City Police, Hyderabad.(4)Proceeds of sale how disposed of :-The Proceeds of sale of any dog under Sub-section (3) shall be applied, as far as may be, towards the expenses for its detention; and the Government shall be entitled to appropriate the balance if any.(5)Mode of recovery of expenses:- Any expenses incurred for the detention or destruction of any such dog shall, subject to the provisions of Sub-section (4) of this section, be recoverable upon a warrant by the Commissioner of City Police, Hyderabad as fine under Section 386 of the Code of Criminal Procedure, 1898.
