Section 7(5) in The Land Ports Authority of India (Lost Property) Regulations, 2015
(5)Notwithstanding anything contained in sub-regulations (1) and (2), any lost property which is or which becomes objectionable may be destroyed or otherwise disposed of in the following manner, namely:-(i)arms, ammunition and explosives and other dangerous goods shall be deposited with the border guarding force or police authorities against proper receipt by the Manager;(ii)narcotics, drugs, foreign currency and all items of foreign origin shall be deposited with the customs authorities against proper receipt by the Manager;(iii)official documents including licences, passports and identity proofs shall, wherever practicable, be returned to the appropriate Government Department, local authority or other body or person responsible for issuing them or for controlling or dealing with them.
