Section 7 in The East Punjab Damaged Areas Act, 1949
7. Possession of debris and salved property pending its disposal.
(1)The [State] Government may prescribe the authority in whom and the manner in which possession of any debris or salved property shall vest pending its disposal in accordance with or under the provisions of this Act.(2)Any person in possession of debris of salved property not belonging to him, otherwise than in accordance with the provisions of sub-section (1) shall forthwith report the fact to the Magistrate of the District and shall deposit such property in such manner as may be prescribed.(3)Whoever contravenes the provisions of sub-section (2) shall be deemed to have committed an offence punishable under section 403 of the Indian Penal Code (Act XLV of 1860).
