- When it has been determined that fees on the registration of dogs shall be imposed under section 68, sub-section (1) (h), the Board at a meeting shall make an order that every clog, which is kept within the municipality, shall be registered by the Board with the name and residence of the owner and shall bear the number of registration in such manner as the said Board shall direct.Such order shall be published at lease one month before the beginning of the half year in which it shall first take effect and shall specify the fee, not exceeding such amounts as may be prescribed by rule which shall be paid for each registration.
