Section 3(6) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
(6)A register of dog licences shall be kept by the licence clerk of the committee, in which they are issued, specifying the name and place of abode of every licence holder and the number of dogs registered in his name. Such register of the town shall at all reasonable times be kept open for inspection, on payment of Rs. 50/- with the concerned municipal committee.
