Section 194D in The Howrah Municipal Corporation Act, 1980
194D. [ Power to destroy dog and other animals. [Sections 194A to 194E inserted by W.B. Act 29 of 1990.]
- The Commissioner may -(a)cause to be destroyed, or confined for such period as he may direct, any dog or other animal which is, or is suspected to be, suffering from rabies, or which has been bitten by any dog or other animal suffering or suspected to be suffering from rabies;(b)by public notice direct that after such date as may be specified in the notice, any dog which is without a collar or without any mark distinguishing it as a private property and is found straying on the street or beyond the enclosure of the house of its own, if any, may be destroyed or caused to be destroyed accordingly.]
