Section 222(3) in Karnataka Municipalities Act, 1964
(3)When a dog which has been detained under the sub-section (2) is wearing a collar with the owner's name and address thereon, such dog shall not be destroyed until a letter stating the fact that it has been so detained has been sent to the said address, and the dog has remained unclaimed for three clear days:Provided that any dog which is found to be rabid may be destroyed at any time.
