Section 8 in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
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.
