Section 10 in The Haryana Prevention of Beggary Rules, 1972
10. Disposal of property after passing of Courts order.
[Section 15] - Where an order of detention is made by a Court against any person :-(a)The Superintendent may order that the money and valuables found with or on such person be kept in safe custody and handed over to him at the time of this release.(b)Any money, valuable, or animal belonging to such person, may with his consent and the approval of the Superintendent be delivered to his friends or relatives at any time, during the period of his detention, or the same may be sold and the sale-proceeds disposed of in such manner as the person may desire.(c)A fit animal ordered to the confiscated by the Court under sub-sections (3) and (4) of Section 25 shall be disposed of in accordance with the provision of clause (b) of this rule.(d)At the time of release of such person, the effects, valuables or money kept in safe custody shall be handed over to him and an entry made in that behalf in the register maintained under sub-rule (2) of Rule 8. Such entry shall be signed by the Superintendent.
