Section 311(2) in Haryana Municipal Corporation Act, 1994
(2)The Commissioner may -(a)cause to be destroyed, or to be confined for such period as he may direct, any dog or other animal which is, or is reasonably suspected to be suffering from rabies, or which has been bitten by any dog or other animal suffering or suspected to be suffering from rabies;(b)[ by public notice direct that, after such date, as may be specified in the notice, dogs which are without collars or without marks, distinguishing them as private property and are found straying on the streets or beyond the enclosures of the houses of their owners, if any, may be detained at a place to be specified by the Commissioner.] [Substituted by Haryana Act No. 22 of 2009.]
