Section 12 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
12. Disposal of properties under Section 18.
- The effects other than money or valuables belonging to a person received or detained in a receiving centre or certified institution, not being person kept in such centre under Rule 5, shall be disposed of in the following manner, that is to say-(a)if the effects consist of obscene pictures or literature, tobacco, snuff, opium, any drug or liquor, or perishable articles of trivial value, they shall be destroyed;(b)if the effects consist of perishable articles which are not of a trivial value they shall be sold by auction as soon as possible and the proceeds kept in the safe custody by the Superintendent;(c)the clothing, bedding or other articles of such persons shall be destroyed if the Superintendent considers it essential on hygienic grounds or considers them to be worthless, or if the clothing and bedding are ragged, and the clothing, bedding or other articles of person found to be suffering from any infections or contagious disease shall be burnt in the presence of the Superintendent;(d)clothing, bedding and other articles not covered by the provisions of the clauses (a), (b) and (c) shall, after being washed and disinfected, if necessary, be made into a bundle or bundles and suitably stored and the Superintendent shall be responsible for their safe custody.
