Section 252 in The Chhattisgarh Municipalities Act, 1961
252. Provisions as to dogs.
(1)The Council may, by public notice, require that every dog while in the streets and not being led by some person shall be muzzled in such a way as to allow the dog freely to breach and to drink, while actually preventing it from biting.(2)Subject to the provisions of sub-section (3), the Council may take possession of any dog found wandering un-muzzled in any public place and may either detain such dog until its owner has claimed it, has provided a proper muzzle for it, and has paid all the expenses of its detention or cause it to be destroyed.(3)When a dog which has been detained under the last preceding subsection is wearing a collar with 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 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.(4)Any unclaimed dog and a dog, the owner of which refuses to pay all the expenses of its detention, may be sold or destroyed, after having detained for the said period of three clear days.(5)All expenses incurred by the Council under this section may be recovered, from the owner of any dog which has been taken possession of or detained, in the manner provided by Chapter VIII.
