Section 29(3) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
(3)A dog which has been detained under aforesaid sub-rule 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 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.
