Section 44(1) in The Haryana Canal and Drainage Act, 1974
(1)If any vessel be found abandoned in a canal, be left, or any cargo or goods carried in a Government vessel, be left or stored on or in lands or warehouses occupied for the purpose of a canal, unclaimed for a period of two months, the Divisional Canal Officer may take possession of the same. The Officer so taking possession may publish a notice, in the manner prescribed, that if such vessel and its contents, or such cargo or goods, are not claimed on or before the day to be named in the notice, not sooner than thirty days from the date of such notice, he will sell the same; and, if such vessel, contents, cargo or goods be not so claimed, he may, at any time after the day named in the notice, proceed to sell the same.
