Section 18 in Darjeeling and Kurseong Municipal (Porters) Act, 1883
18. Penalty for not depositing lost or unclaimed property. - Every [mazdoor] empowered to work by the job, or for any period of time not exceeding twenty-four hours, who shall be in possession of any lost or unclaimed property shall within twenty-four hours carry such property, if not sooner claimed by the owner thereof, to the nearest police-station, and shall there deposit and leave the same with the sub-inspector or other officer on duty; and any such [mazdoor] making default herein shall be liable to penalty not exceeding five rupees, or, in default of payment, to imprisonment not exceeding one week.
