(s)provide for the registration of all or any specified classes of dogs and in particular and without prejudice to the generality of foregoing -(i)provide for the imposition of an annual fee for such registration;(ii)require that every registered dog shall wear a collar to which shall be attached a metal token to be issued by the committee;(iii)provide that any dog, not registered and wearing such token, may if found in any public place, be detained at a place to be set apart for the purpose and will be liable to be destroyed or otherwise disposed of after a period to be specified in the bye-laws;
