Section 9 in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
9. Mad Dogs.
- If a mad dog or a dog suspected of being mad is found under the custody of the owner of the dog, the licensing authority may issue notice to the owner directing dog to be confined on account of suspicious of canine madness or any suffering pet dog to be at large, during the time specified, in any street within municipal limits so as not to cause any harm to anybody. A person contravening the order is liable to a penalty of Rs. 200/- and dogs found at large in contravention of the order may be treated as stray dogs.
