Section 356 in The M.P. Municipal Corporation Act, 1956
356. Allowing dogs to be at large.
- Whoever, being the owner or person inchargc of any dog, allows it to be at large in any street without a muzzle-(a)if such dog is likely to annoy or intimidate passers-by; or(b)if the Commissioner has by notice in the [manner prescribed by bye-laws] [Substituted by M.P. Act No. 13 of 1961.] during the prevalence of rabies directed that dogs shall not be at large without muzzles.shall be punished with fine which may extend to [two hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'twenty rupees'.].
