Section 356 in The Chhattisgarh Municipal Corporation Act, 1956
356. Allowing dogs to be at large.
- Whoever, being the owner or person inchargc of any dog, allows it to be at large in any street without a muzzle-(a)if such dog is likely to annoy or intimidate passers-by; or(b)if the Commissioner has by notice in the manner prescribed by bye-laws during the prevalence of rabies directed that dogs shall not be at large without muzzles.shall be punished with fine which may extend to two hundred rupees.
