(3)A [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may-(a)cause to be destroyed, or to be confined for such period as [it] [Substituted by Act 34 of 1939, s.2 and Sch.I, for "that Authority"] may direct, any dog or other animal which is, or is reasonably suspected to be, suffering from rabies, or which has been bitten by any dog or other animal suffering or suspected to be suffering from rabies;(b)by public direct that, after such date as may be specified in the notice, dogs which are without collars or without marks distinguishing them as private property and are found straying on the owners, it any, may be destroyed, and cause them to be destroyed accordingly.
