Section 27(5) in Hyderabad City Police Act, 1348 F
(5)Mode of recovery of expenses. - Any expenses incurred for the detention or destruction of any such dog shall, subject to the provisions of sub-section (4) of this section, be recoverable upon a warrant by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] as fine under [section 386 of the Code of Criminal Procedure, 1898] [Substituted by the A.P.A.O. 1957. See now the Code of Criminal Procedure, 1973.].
