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[Cites 0, Cited by 0] [Section 56(7)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(7)(ii) in Kerala Police Act, 2011

(ii)The District Police Chief may, on any day, sell the said article in auction after the fee to be levied from the claimant for keeping such article becomes half the market value of the article: Provided that no such charges shall be collected from the actual owner of the article for the first seven days after the article was undertaken by the Police or for any period after the date of such article being taken for Government use.