Section 195(3) in The West Bengal Motor Vehicles Rules, 1989
(3)If no such claim is preferred within a month the State Transport Undertaking may sell the articles in an auction, after publishing a notice of the auction in two important daily newspapers including one published in the Regional Language stating therein the date, time and place of auction along with a list of articles to be sold. The articles will be sold to the highest bidder and the sale-proceeds thereof shall in accordance with the provisions of section 106 of the Act, be paid to the owner if his claim is established on demand, after deducting the costs incidental to sale.
