322. Property of arrested persons taken charge of by police. [§ 12, Act V, 1861].
- When persons are searched under section 51, Code of Criminal Procedure, and the police take charge of articles, a receipt shall be granted to the prisoners. A list of the property shall be attached to the charge-sheet form or to the case diary or the final report of the case. When such property is sent to the Court, full information concerning it shall be given to enable the Court officer to fill in the malkhana register.
