Section 2(b) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
(b)"Animal Welfare Organization" means and includes the Society for prevention of cruelty to animals and any other welfare organization for animals which is registered under the Societies Registration Act, 1860 (21 of 1860), or any other corresponding law for the time being in force and which is recognized by the Animal Welfare Board of India, constituted under the Prevention of Cruelty to Animals Act, 1960 (59 of 1960);
