(1)Where in any [municipal area] [Substituted by U.P. Act No. 12 of 1994.] the prevalence of rabies in the opinion of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] renders it necessary, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by public notice require the muzzling, for such period as it thinks fit or until such notice is cancelled, of all dogs within the [municipal area] [Substituted by U.P. Act No. 12 of 1994.], or within any part of the [municipal area] [Substituted by U.P. Act No. 12 of 1994.].(2)During such period of time the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may exercise the power conferred by Section 249 in respect of any dog which is found at large without a muzzle after a date to be specified in the notice.
