(2)[In areas outside the charge of a Commissioner] [These words were substituted for the words 'In areas outside Greater Bombay' by Bombay 21 of 1954, section 3, Second Schedule.] the property shall be delivered to the police-patel, if any, of the town or village in which the same was found, and a receipt therefor taken from the police-patel, who shall forward such property to the Magistrate to whom such police-patel is subordinate. If in any such case there be no police-patel of such town or village, the Police shall forthwith report to such Magistrate as the Magistrate of the district shall, from time or time, appoint in this behalf, and act thereafter as the said first mentioned Magistrate shall direct.
