Section 3(7) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
(7)(a)Any dog without collar or other marks distinguishing them as private property and not wearing the metal token of registration in accordance with clause (3), if found straying on the street or beyond the enclosures of the house of the owner of such dog, may be detained at the direction of the person authorized by the committee to carry out these duties and destroyed or otherwise disposed of it not claimed within one week. A fee of Rs. 50/- per day or part thereof, will be leviable on, and recoverable from, the owner for such period of detention in a place named by the committee.(b)It shall be the duty of the owner of the dog who has been suffering from or is suspected of rabies to report the matter without delay to the licensing authority.(c)The licensing authority may, after reasonable notice, require the owner or person incharge of a dog suffering or reasonably suspected to be suffering from rabies to deliver the same to any specified official of the committee. The licensing authority may either cause the animal to be destroyed forthwith or send it to the veterinary hospital, for observation for a period of not more than fourteen days. The expenses of such observation and detention will be paid by the owner.(d)No damages shall be payable in respect of dog destroyed or otherwise disposed of under sub-clause (a) or (c).
