Section 29 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
29. Control of Gram Panchayat.
(1)The Gram Panchayat may, by public notice, require that every dog while in streets and not being led by some person shall be muzzled in such a way so as to allow the dog freely to breathe and drink, while actually preventing him from biting.(2)The Gram Panchayat may take possession of any dog found wandering unmuzzled in any public place and may either detain such dog until its owner has claimed it and provided a proper muzzle for it and has paid all the expenses of its detention or cause it to be destroyed.(3)A dog which has been detained under aforesaid sub-rule is wearing a collar with owner's name and address thereon, such dog shall not be destroyed until a letter stating the fact that it has been so detained has been sent to the said address and the dog has remained unclaimed for three clear days :Provided that any dog which is found to be rabid may be destroyed at any time.(4)Any unclaimed dog and a dog, the owner of which refuses to pay all the expenses of its detention, may be sold or destroyed, after having detained for the said period of three clear days.(5)All expenses incurred by the Gram Panchayat under this rule may be recovered from the owner of the dog which has been taken possession of or detained, in the manner provided for the recovery of taxes under the Act.
