Section 14(2) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974
(2)If the finder so desires he may hand over, any movable property so found, to the officer in charge of the nearest police station who shall retain the same in his custody and shall at once furnish a report regarding such property together with an inventory thereof to the Chief Metropolitan Magistrate in the metropolitan area of Hyderabad, and elsewhere, to the judicial Magistrate of the class having jurisdiction.
