Section 11(1) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
(1)An official duly authorised by licensing authority may seize any dog found in highway or public place, which he has reason to believe to be a stray dog and detain it for a week or until the owner has claimed for it and paid all expenses incurred by the committee for its detention. If the dog wears a collar with an address on or attached to it, or the owner of the dog is known, the committee may serve on the person whose address is given, or on the owner, written notice stating that the dog has been seized and is liable to be sold or culled if not claimed within seven clear days after the service.
