Section 153 in The Chhattisgarh Motor Vehicles Rules, 1994
153. Disposal of Unclaimed Property.
(1)Where any article is found in the public service of the State Transport Undertaking by its employees, the person receiving such article shall deliver it immediately to the officer authorised by the head of the State Transport Undertaking in this behalf. The officer who will receive the article shall keep the article for a period of seven days and if the article is not claimed during the period he shall hand over the same to the in-charge of the nearest police station :Provided that if the article is of a perishable nature and is not claimed within a period of 24 hours, it may be auctioned after giving sufficient publicity by the person authorised in this behalf by the head of the State Transport Undertaking.(2)If the article is claimed within the prescribed time mentioned in sub-rule (1) then-(a)If the article is claimed by not more than one person, the person authorised in sub-rule (1) may after making such enquiries as he deems fit and if necessary after taking indemnity agreement from the claimant hand over the article to the claimant.(b)If the article is claimed by two or more than two persons, the officer authorised under sub-rule (1) shall hand over the same lo the officer-in-charge of the nearest Police Station.
