Section 317(1) in The City of Panaji Corporation Act, 2002
(1)The Commissioner may-(a)authorise any person-(i)to destroy, or cause to be destroyed or confine or cause to be confined for such period as the Commissioner may direct, any dog or other animal suffering or reasonably suspected to be suffering from rabies, or bitten by any dog or other animal suffering or suspected as aforesaid, or any dog or other animal dangerous to human safety, or any bird, animal or other vermin causing a nuisance;(ii)to confine, or cause to be confined any dogs found wandering about streets or public places without collars or other marks distinguishing them as private property and to charge a fee for such detention and to take appropriate steps.(b)issue a temporary or standing order that any dogs without collars or other marks distinguishing them as private property found straying on the streets or beyond the enclosure of the houses of the owners of such dogs should be confined or dealt with appropriately:Provided that before issuing any order a notice to that effect shall be published in the prescribed manner.
