Section 7 in The Land Ports Authority of India (Lost Property) Regulations, 2015
7. Disposal of lost property.
(1)If any lost property retained by the Manager for safe custody under regulation 5 is not claimed within a period of ninety days from the date on which it was delivered to the In-charge of lost property office, the Manager shall dispose it of for a best reasonable price to be determined in consultation with the Government Assessor or Government approved Assessor if its value is estimated to be over rupees ten thousand and in the event of his failure to secure a reasonable price, he shall forthwith report the fact to his superior authority who shall pass such orders as may be deemed fit.(2)Notwithstanding anything contained in sub-regulation (1), if any lost property retained by the Incharge under regulation 5 is of a perishable nature which is not claimed, the Manager shall dispose it of immediately for a best reasonable price or as he deems fit and maintain records of such property.(3)All currency coins and currency notes found in loose form other than the coins or currency notes or foreign currency found in a packet or bag or purse, deposited as lost property shall be accounted for as a miscellaneous receipt and its details entered in a separate cash register and remitted to the Authority or any other officer appointed by Chairperson along with a report, showing the details of such cash or currency notes to enable a refund being arranged if and when the amount is claimed:Provided that no such claim shall be entertained by the Authority after the expiry of a period of ninety days from the date of its receipt by the Authority.(4)Insignificant value or of no value items such as empty pots, worn out old shoes or boots, unserviceable hats, rags, broken articles, etc., remaining unclaimed at the integrated check post or articles fetching no price shall be thrown away:Provided that in such cases, Manager and In-charge shall jointly record a certificate in the lost property register that the article was of no value.(5)Notwithstanding anything contained in sub-regulations (1) and (2), any lost property which is or which becomes objectionable may be destroyed or otherwise disposed of in the following manner, namely:-(i)arms, ammunition and explosives and other dangerous goods shall be deposited with the border guarding force or police authorities against proper receipt by the Manager;(ii)narcotics, drugs, foreign currency and all items of foreign origin shall be deposited with the customs authorities against proper receipt by the Manager;(iii)official documents including licences, passports and identity proofs shall, wherever practicable, be returned to the appropriate Government Department, local authority or other body or person responsible for issuing them or for controlling or dealing with them.(6)Any person whose property has been disposed of under these regulations, shall upon proper verification, be entitled to receive the proceeds of the sale, if any, after deduction of reasonable expenses, which shall not exceed 33 percent of the sale proceeds of the item found and auctioned by the Authority or by its appointed agency.
