Section 202(t) in The Himachal Pradesh Municipal Corporation Act, 1994
(t)provide for the registration of all or any specified classes of dogs, and in particular and without prejudice to the generality of the 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 municipality ;(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 ;(u)render licences necessary for hand carts employed for transport, or hawking articles for sale, and for the persons using such hand carts, and prescribe the conditions for the grant and revocation of such licences ;(v)regulate the conditions on which and the period for which permission may be given under sub-section (1) of section 183 and sub-section (1) of section 184, and provide for the levy of fees and rents for such permission ;
