Section 3(4) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005

[Cites 0, Cited by 0] [Section 3] [Entire Act]

(4)

(i)The fee for such registration has to be deposited with the municipalities.

(ii)The fee for such registration per dog shall be as under :-

(a)	for the original registration or for renewal of aregistration, if an application for renewal accompanied by feeis made after one month of the expiry of the period ofregistration	:	Rs. 500/-
(b)	for renewal of registration, if an application for renewalaccompanied by fee is made within one month of the expiry of theperiod of registration	:	Rs. 250/-

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