Section 15(1) in The Karnataka Cattle Trespass Act, 1966
(1)If the cattle be not claimed within seven days from the date of their being impounded, the pound-keeper shall report the fact to the officer in charge of the nearest police station, or to such officer as the District Magistrate appoints in this behalf :Provided that in the case of asses or sheep the claim shall be made within three days from the date of their impounding.
