Section 100 in Telangana District Boards Act, 1955
100. Prevention of rabies and disposal of mad and stray dogs.
(1)The Board may-(a)authorize any person-(i)to destroy or cause to be destroyed or to confine or cause to be confined, for such period as the Board may direct, any dog or other animal suffering from rabies or reasonably suspected to be suffering from rabies or bitten by any dog or other animal suffering or suspected as aforesaid;(ii)to confine or cause to be confined any dog found wandering about streets or public places without collars or other marks, distinguishing them as private property, and to charge a fee for such detention and to destroy or otherwise to dispose of any such dog if it is not claimed within one week and the fee paid;(b)appoint from time to time, by public notice a certain period within which any dog without collars or other marks distinguishing them as private property found straying on the streets or beyond the enclosures of the houses of the owners of such dogs, may be destroyed and cause them to be destroyed accordingly.(2)No damage shall be payable in respect of any dog destroyed or otherwise disposed of under this section.
