Section 42 in The Calcutta Suburban Police Act, 1866
42. Stray dogs.—
It shall be lawful for the Commissioner of Police, by order in writing to be affixed at the principal police-stations, and also to be published in some public newspaper, to appoint, from time to time, certain periods within which any dogs found straying in the streets, or beyond the enclosures of the house of the owners of such dogs, may be destroyed.
