Section 113 in The Himachal Pradesh Municipal Corporation Act, 1994
113. Dogs not to be at large.
- Whoever, being the owner or person in charge of any dog, neglects to restrain it so that it shall not be at large in any street without a muzzle -(a)if such dog is likely to annoy or intimidate passengers, or(b)if the municipality has by public notice during the prevalence of rabbis directed that dogs shall not be at large without muzzles.shall be punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.
