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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(5) in Hyderabad City Police Act, 1348F

(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 as fine under Section 386 of the Code of Criminal Procedure, 1898.