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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(7)(c) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005

(c)The licensing authority may, after reasonable notice, require the owner or person incharge of a dog suffering or reasonably suspected to be suffering from rabies to deliver the same to any specified official of the committee. The licensing authority may either cause the animal to be destroyed forthwith or send it to the veterinary hospital, for observation for a period of not more than fourteen days. The expenses of such observation and detention will be paid by the owner.