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State of Haryana - Section

Section 3 in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005

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).