Section 11(3) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
(3)[ The stray dogs shall be sterilized and immunized by the veterinary doctor in the enclosure fixed for impounding the stray dogs with the help of Animal Welfare Organisations and the cost of sterilization and immunization shall be borne by the concerned municipal committee. The requirement of stray dogs in the impounding campus shall be met out by the Animal Welfare Organisation(s)/Non-Government Organisations/committee.] [Substituted by Haryana Notification No. S.O. 14/H.A. 24/1973/Sections 200 and 214/2004. dated 27.1.2006.]
