Section 13 in Kerala Escheats and Forfeitures Act, 1964
13. Publication in the Gazette.
(1)The Collector shall publish a notice in the Gazette inviting climants to prefer claims to the article sent to him by the police under section 12 within three months from the date of publication of the notice.(2)Nothing contained in sub-section (1) shall prevent the Collector from disposing of any perishable articles, which come into his possession, at any time, either before or after the publication of the notice under sub-section (1).(3)The article referred to in sub-section (2) shall be sold in public auction in the manner prescribed, and the proceeds of the sale shall be handed over to the rightful claimants after deducting the expenses of the sale or credited to the Government if no claim is preferred within the period specified in sub-section (1).
