68HH. [ Disposal of articles found in vehicles. [Inserted by Act 56 of 1969, section 44 (w.e.f. 1-10-1970).]
- Where any article found in any transport vehicle operated by the State Transport Undertaking is not claimed by its owner within the prescribed period, the State Transport Undertaking may sell the article in the prescribed manner and the sale proceeds thereof, after deducting the costs incidental to sale, shall be paid to the owner on demand.] [Substituted by section 40, Act 56 of 1969, for words 'proposed to be modified as if the modification proposed were a separate scheme' (w.e.f. 2-3-1970).]
