Section 9 in The Haryana Prevention of Beggary Rules, 1972
9. Disposal of property.
[Section 15] - The effects other than money or valuables belonging to a person, received or detained in a Reception Centre or Certified Institution shall be disposed of in the following manner -(a)if the effects consists of obscence pictures or literature, tobacco, snuff, opium, any drug or liquor or perishable articles of trivial value, they shall be destroyed;(b)if the effects consist of perishable articles which are not of a trivial value they shall be sold by auction as soon as possible, and, the proceeds kept in safe custody by the Superintendent;(c)the clothing, bedding or other articles of such persons shall be destroyed if the Superintendent considers it essential on hygienic grounds or considers them to be worthless or if the clothing or bedding is regged; and the clothing, bedding and other articles of person found to be suffering from any infectious or contagious disease, shall be burnt;(d)the clothing, bedding, and other articles not covered by the provision of clauses (a), (b) and (c) shall after being washed and dis- infected, if necessary, be made up into bundles and suitably stored. The Superintendent shall be responsible for their safe custody.
