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State of Haryana - Section

Section 12 in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005

12. Repeal.

- The Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws, 1976 and any bye-law relating to registration and control of dogs in force in the municipalities immediately before the commencement of these bye- laws, are hereby repealed :Provided that any order made or action taken under the bye-laws, so repealed, shall be deemed to have been or taken under the corresponding provisions of these bye-laws.Form AForm of Registration[See Clause (I) of Bye-law 3]Municipal Council/Committee :Registration No. :Name of the Applicant :Father's Name :Residential Address in Municipality
House No. Ward No. Locality
Permanent Address :Number of Dogs :
Category of Dogs : Dog/Bitch
Type of Dogs :Has the dog been immunized ? If yes, give detail :Has he paid fee for registration :Signature of the applicantCounter-foilRegistration No.Received an application for registration of dogs from resident ofSignature of Registration Clerk,Municipal Council/Committee.Form BForm for Game Licence[-] [Form Omitted by Haryana Notification No. S.O. 14/H.A. 24/1973/Sections 200 and 214/2004. dated 27.1.2006.]Form AForm of Registration[See Clause (I) of Bye-law 3]Municipal Council/Committee :Registration No. :Name of the Applicant :Father's Name :Residential Address in Municipality
House No. Ward No. Locality
Permanent Address :Number of Dogs :
Category of Dogs : Dog/Bitch
Type of Dogs :Has the dog been immunized ? If yes, give detail :Has he paid fee for registration :Signature of the applicantCounter-foilRegistration No.Received an application for registration of dogs from resident ofSignature of Registration Clerk,Municipal Council/Committee.Form BForm for Game Licence[-] [Form Omitted by Haryana Notification No. S.O. 258/H.A. 24/1973/Section 214/2004. dated 17.11.2004.]