Section 252(3) in The Chhattisgarh Municipalities Act, 1961
(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.
