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State of Haryana - Act

Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005

HARYANA
India

Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005

Rule HARYANA-MUNICIPAL-REGISTRATION-AND-PROPER-CONTROL-OF-DOGS-BYE-LAWS-2005 of 2005

Published on 3 May 2005
Commenced on 3 May 2005
[This is the version of this document from 3 May 2005.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005Haryana Government, Urban Development Department, Notification, dated the 3rd May, 2005No. S.O. 36/H.A. 24/1973/Sections 200 & 214/205. - In exercise of the powers conferred by clause (u) of Section 200 and Section 214 of the Haryana Municipal Act, 1973 (Act 24 of 1973), and with reference to Haryana Government, Urban Development Department, notification No. S.O. 2/H.A. 24/1973/Sections 200 and 214/2005, dated the 6th January, 2005, the Governor of Haryana hereby makes the following bye-laws, namely :-

1. Short title and commencement.

(1)These bye-laws may be called the Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws, 2005.

(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these bye-laws, unless the context otherwise requires, -

(a)"Act" means the Haryana Municipal Act, 1973 (24 of 1973);

(b)"Animal Welfare Organization" means and includes the Society for prevention of cruelty to animals and any other welfare organization for animals which is registered under the Societies Registration Act, 1860 (21 of 1860), or any other corresponding law for the time being in force and which is recognized by the Animal Welfare Board of India, constituted under the Prevention of Cruelty to Animals Act, 1960 (59 of 1960);

(c)"Court" means the civil Court having jurisdiction over the area;

(d)"dog" means a dog and includes a bitch;

(e)"form" means a form appended to these bye-laws;

(f)"licensing authority" means the Executive Officer/Secretary of a Committee as the case may be;

(g)"owner" means the owner of a dog and includes any other person in possession or custody of such dog whether with or without the consent of the owner;

(h)"veterinary doctor" means a person who holds a degree of a recognized veterinary college and is registered with the Indian Veterinary Council [Haryana Veterinary Council] [Added by Haryana Notification No. S.O. 14/H.A. 24/1973/Sections 200 and 214/2004. dated 27.1.2006.]

3. Registration of dogs.

(1)The owner of every dog kept or brought within the committee, shall, on or before the 1st day of April in each year or within seven days of its arrival in the municipal area, get the dog registered at the office of the committee in Form A.

(2)The form of registration shall be provided on application at the office of the committee. The owner shall, along with the application for registration or renewal, produce before the licensing authority a certificate from a veterinary doctor that the dog has been inoculated for rabies and shall get the dog inoculated from time to time to safeguard against rabies and shall get the dog sterilized as and when it gets four years old, and sterilization certificate from the veterinary doctor shall be furnished by the owner to the committee after the dog has been registered.

(3)On registration, the owner shall be supplied by the committee with a metal token having name and address of owner engraved on it and the owner shall cause the dog to wear at all times a collar with the metal token supplied by the committee.

(4)

(i)The fee for such registration has to be deposited with the municipalities.

(ii)The fee for such registration per dog shall be as under :-

(a)	for the original registration or for renewal of aregistration, if an application for renewal accompanied by feeis made after one month of the expiry of the period ofregistration	:	Rs. 500/-
(b)	for renewal of registration, if an application for renewalaccompanied by fee is made within one month of the expiry of theperiod of registration	:	Rs. 250/-

(5)The registration and the metal token shall hold good for a period of twelve months reckoned from 1st April or from the date of registration of dog to 31st March in each year.

(6)A register of dog licences shall be kept by the licence clerk of the committee, in which they are issued, specifying the name and place of abode of every licence holder and the number of dogs registered in his name. Such register of the town shall at all reasonable times be kept open for inspection, on payment of Rs. 50/- with the concerned municipal committee.

(7)

(a)Any dog without collar or other marks distinguishing them as private property and not wearing the metal token of registration in accordance with clause (3), if found straying on the street or beyond the enclosures of the house of the owner of such dog, may be detained at the direction of the person authorized by the committee to carry out these duties and destroyed or otherwise disposed of it not claimed within one week. A fee of Rs. 50/- per day or part thereof, will be leviable on, and recoverable from, the owner for such period of detention in a place named by the committee.

(b)It shall be the duty of the owner of the dog who has been suffering from or is suspected of rabies to report the matter without delay to the licensing authority.

(c)The licensing authority may, after reasonable notice, require the owner or person incharge of a dog suffering or reasonably suspected to be suffering from rabies to deliver the same to any specified official of the committee. The licensing authority may either cause the animal to be destroyed forthwith or send it to the veterinary hospital, for observation for a period of not more than fourteen days. The expenses of such observation and detention will be paid by the owner.

(d)No damages shall be payable in respect of dog destroyed or otherwise disposed of under sub-clause (a) or (c).

4. Application of Bye-Laws to dog brought for show purposes.

- These bye-laws shall also apply to dogs which are brought into the municipality even for bona fide show for purposes and shall be charged Rs. 50 per day.

5. Game Licence.

- [-] [Omitted by Haryana Notification No. S.O. 14/H.A. 24/1973/Sections 200 and 214/2004. dated 27.1.2006.]

6. Disqualification from keeping dog.

(1)On conviction of the owner of the dog, under the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), of an offence of cruelty to a dog, the Court may order him to be disqualified for keeping a dog and for holding or obtaining a dog licence for such period as it thinks fit and the licence issued to the owner shall be deemed to have been suspended and of no effect so long as the disqualification continues. He may appeal against the order in the manner as against a conviction. The penalty for failing to comply with such order shall be Rs. 200/-.

(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.

(3)After the suspension of the licence on offence of cruelty to a dog, the dog shall be kept in the enclosure fixed by committee at the expense of the owner @ Rs. 100/- per day.

7. Trespass by Dog.

(1)The owner of a dog shall not allow roam at large or trespass his dog for its un-authorised entry into the land of others, and the owner of the dog shall be liable for the same.

(2)Where a roaming or trespassing dog causes damage by killing or injuring livestock, owner of the dog shall be liable for the damage so caused.

8. Dangerous dogs.

(1)On complaint made to the licensing authority that a dog which appears to it to be dangerous and not kept under proper control, the licensing authority may order the owner of the dog to keep the dog under proper control. The penalty for failing to comply with such order shall be Rs. 200/- or Rs. 10/- per day whichever is more. Notice of penalty shall be given to the owner during the period of non-compliance. If the owner fails to comply with the order of licensing authority and fails to keep his dangerous dog in proper control then the [licensing authority shall move the Court for its destruction in accordance with the law] [Substituted for 'Court may order its destruction' by Haryana Notification No. S.O. 14/H.A. 24/1973/Sections 200 and 214/2004. dated 27.1.2006.].

(2)Appeal may be filed within 15 days against a destruction order of the Court in appellate Court.

9. Mad Dogs.

- If a mad dog or a dog suspected of being mad is found under the custody of the owner of the dog, the licensing authority may issue notice to the owner directing dog to be confined on account of suspicious of canine madness or any suffering pet dog to be at large, during the time specified, in any street within municipal limits so as not to cause any harm to anybody. A person contravening the order is liable to a penalty of Rs. 200/- and dogs found at large in contravention of the order may be treated as stray dogs.

10. Injury to livestock.

- Any person who keeps a dog which causes damage by killing or injuring livestock is liable for the damage. The owner of a dog shall not be liable for any damage it causes to livestock if such damage is wholly due to the fault of the person whose livestock it is.

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.]

12. Repeal.

- The Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws, 1976 and any bye-law relating to registration and control of dogs in force in the municipalities immediately before the commencement of these bye- laws, are hereby repealed :Provided that any order made or action taken under the bye-laws, so repealed, shall be deemed to have been or taken under the corresponding provisions of these bye-laws.Form AForm of Registration[See Clause (I) of Bye-law 3]Municipal Council/Committee :Registration No. :Name of the Applicant :Father's Name :Residential Address in Municipality

House No.

Ward No.

Locality

Permanent Address :Number of Dogs :

Category of Dogs :

Dog/Bitch

Type of Dogs :Has the dog been immunized ? If yes, give detail :Has he paid fee for registration :Signature of the applicantCounter-foilRegistration No.Received an application for registration of dogs from resident ofSignature of Registration Clerk,Municipal Council/Committee.Form BForm for Game Licence[-] [Form Omitted by Haryana Notification No. S.O. 14/H.A. 24/1973/Sections 200 and 214/2004. dated 27.1.2006.]Form AForm of Registration[See Clause (I) of Bye-law 3]Municipal Council/Committee :Registration No. :Name of the Applicant :Father's Name :Residential Address in Municipality