Section 6 in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
6. Disqualification from keeping dog.
(1)On conviction of the owner of the dog, under the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), of an offence of cruelty to a dog, the Court may order him to be disqualified for keeping a dog and for holding or obtaining a dog licence for such period as it thinks fit and the licence issued to the owner shall be deemed to have been suspended and of no effect so long as the disqualification continues. He may appeal against the order in the manner as against a conviction. The penalty for failing to comply with such order shall be Rs. 200/-.(2)The owner may apply to the Court within six months after the date of the order, and from time to time, for removal of the disqualification but three months must elapse after a refusal before a further application can be made. On the hearing of the application, the Court may, having regard to the applicant's character, his conduct subsequent to the order, the nature of the offence, and any other circumstances, either remove the disqualification or refuse the application.(3)After the suspension of the licence on offence of cruelty to a dog, the dog shall be kept in the enclosure fixed by committee at the expense of the owner @ Rs. 100/- per day.
