(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.
