Section 399(1) in The Delhi Municipal Corporation Act, 1957
(1)The Corporation may, by bye-laws made in this behalf,(a)require the registration, by the registration authority appointed by the Commissioner in this behalf of all dogs kept within [the area of the Corporation] [Substituted by Delhi Act 12 of 2011, section 2(c), for "Delhi" (w.e.f. 13-1-2012)];(b)require that every registered dog shall wear a collar to which shall be attached a metal token to be issued by the registration authority, and fix the fee payable for the issue thereof;(c)require that any dog which has not been registered or which is not wearing such token shall, if found in any public place, be detained at a place set apart for the purpose; and(d)fix the fee which shall be charged for such detention and provide that any such dog shall be liable to be destroyed or otherwise disposed of unless it is claimed and the fee in respect thereof is paid within one week.
