Section 249(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)When the owner or person in charge of any dog has paid the tax leviable on and the price fixed for the number tickets for such dog, the Commissioner shall -(a)grant him a licence for the keeping by him of such dog during the financial year for which he had paid the tax, and(b)provide him with a number ticket, the number of which shall be specified in such licence.
