Section 27(2) in Hyderabad City Police Act, 1348 F
(2)Muzzling or seizure of dogs. - The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may by public notice, require that every such dog as may be in any street or public place and not led by some person shall be muzzled in such a manner as to prevent it from biting, while not causing inconvenience to it in eating or breathing and every Police officer may, so long as such notice remains in force, destroy, or take possession of and detain any dog not so muzzled and found astray beyond the premises of the owner:Saving as to dogs wearing collars. - Provided that any dog so found, with a collar bearing the name or address of its owner, shall not, unless it is rabid, be forthwith destroyed; but it shall be detained and information thereof be given by post or otherwise to its owner.
