Section 301 in Gauhati Municipal Corporation Act, 1971
301. Registration and control of dogs.
(1)The Corporation may by bye law in this behalf -(a)Require the registration by the registration authority appointed by the Commissioner in this behalf of all dogs, kept within the city;(b)Require that every registered dog shall wear a collar to which shall be attached a metal token to be issued by the registration authority;(c)Fix the fee payable for the issue of metal token referred to in (b) above;(d)Require that any dog which has not been registered or which is not wearing such token shall, if found in any public place, be detained at a place set apart for the purpose; and(e)Fix the fee which shall be charged for such detention and provide that any such dog shall be liable to be destroyed or otherwise disposed of unless it is claimed and the fee in respect thereof is paid within one week.(2)The Commissioner may -(a)Cause to be destroyed or to be confined for such period as he may direct, any dog or other animal which is, or is reasonably suspected to be, suffering from rabies, or which has been bitten by any dog or other animals suffering or suspected to be suffering from rabies; and(b)By public notice direct, that after such date as may be specified in the notice, dogs which are without collars or without marks distinguishing them as private property and are found straying on the streets or beyond the enclosures of the houses of their owners if any, may be destroyed and cause them to be destroyed accordingly.(3)No damages shall be payable in respect of any dog or other animal destroyed or otherwise disposed of under this section.(4)No one, being the owner or person in charge of any dog, shall allow it to be at large in any public street or public place without being muzzled and without being secured by a chain in any case in which -(a)He knows that the dog is likely to annoy or intimidate any person; or(b)The Commissioner has, by public notice during the prevalence of rabies, directed that dogs shall not be at large without muzzles and chain leads.(5)No one shall -(a)All any ferocious dog which belongs to him or is in his charge to be at large without being muzzled; or(b)Set on or urge any dog or other animal to attack, worry or intimidate, any person; or(c)Knowing or having reason to believe that any dog or animal belonging to him or in his charge has been bitten by an animal suffering or reasonably suspected to be suffering from rabies, fail or neglect to give immediate information of the fact to the Commissioner or give information which is false.
