Section 309(5) in Haryana Municipal Corporation Act, 1994
(5)[ Any swine found straying in a public street or public place shall be removed by any officer or other employee of the corporation authorized by the Commissioner in this behalf. The swine so removed shall be disposed of by public auction or in such other manner and within such time, as the Commissioner may deem fit and the owner of such swine shall be punishable with imprisonment upto six months and it shall be a non-cognizable offence.] [Substituted by Haryana Act No. 21 of 2012.]
