Section 10 in The Andhra Pradesh Towns Nuisances Act, 1889
10. Destruction of stray dogs
The District or Sub-Divisional Magistrate may from time to time cause to be notified by beat of drum or otherwise that dogs found straying within certain limits will be destroyed, and dogs found straying within such limits after such notification may be destroyed by any person in such manner as the District or Sub-Divisional Magistrate may from time to time direct.
