Section 3(2) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
(2)The form of registration shall be provided on application at the office of the committee. The owner shall, along with the application for registration or renewal, produce before the licensing authority a certificate from a veterinary doctor that the dog has been inoculated for rabies and shall get the dog inoculated from time to time to safeguard against rabies and shall get the dog sterilized as and when it gets four years old, and sterilization certificate from the veterinary doctor shall be furnished by the owner to the committee after the dog has been registered.
