(1)The officer in charge of the police station receiving unclaimed property shall, within 15 days furnish a report to the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, in the form and in the manner as may be specified by the Director General of Police.(2)If the unclaimed property or any part thereof, is subject to speedy and natural decay or consist of livestock, the officer in-charge of the police station shall furnish a report without delay to the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be and it shall forthwith be sold by auction under the orders of the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, and the proceeds thereof shall be credited to the Government account.(3)Where a report is furnished by the officer in-charge under sub-rule (1) or (2), the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, shall issue a proclamation specifying the details of such property and requiring that any person who may have a claim thereto shall appear before him or some other officer authorized by him and establish his claim within three months from the date of such proclamation.Explanation : 'Proclamation' means the issue of a public notice with description and details of unclaimed property at a prominent place at all the police stations in the jurisdiction of the Police officer issuing such proclamation and on the website of the Police Department and, in case the estimated value of any such property is more than rupees fifty thousand, publication in a local newspaper.(4)At any date before the issue of proclamation under sub-rule (3), the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, or any officer authorized by him, may order for the delivery of property to any claimant on being satisfied of the title of such claimant to possess or administer such property.(5)The District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, or any officer authorized by him, may at his discretion, before making any order under sub-rule (4), take such security as he may think proper from the person to whom the said property is to be delivered and to recover the whole or any part of the same from the person to whom it may have been delivered pursuant to such order.(6)Where any person who has a claim to the property is required by the proclamation under sub-rule (3) to appear before the officer authorized by the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, in that behalf and establish his claim, such officer shall forward the record of the proceeding before him with his finding thereon to the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be.(7)The District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, on being satisfied of the title of any claimant to the possession or administration of the property specified in the proclamation issued under sub-rule (3), may order for handing over of the property or payment of proceeds if property sold under sub-rule (2), as the case may be, to him.(8)The District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, may at his discretion, before making any order under sub-rule (7), take such security as he may think proper from the person to whom the said property is to be delivered or proceeds to be paid and nothing hereinbefore contained shall affect the rights of any person to recover the whole or any part of the same from the person to whom it may have been delivered or paid pursuant to such order.(9)If no person establishes his claim to such property within the period specified in the proclamation, the property or the proceeds deposited under sub-rule (2) shall be at the disposal of the State Government and such property if not sold under sub-rule (2), may be sold by auction under the orders of the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be. The proceeds hereof shall be credited to the Government account.(10)If any claim is made to any proceeds of unclaimed property to the Government and if such claim is established, whether wholly or in part, to the satisfaction of the Inspector General of Police Range or the Commissioner of Police as the case may be, the Government shall pay to the claimant the amount determined by the Inspector General of Police Range or the Commissioner of Police, as the case may be.
