Section 16 in The Maharashtra Village Police Act, 1967
16. Unclaimed property.
The Police-patil shall take charge of all unclaimed property found within his village, or made over to him under the provisions of the Bombay Police Act, 1951 (Bom. XXII of 1951), and shall forthwith make a report if his village is within the limits of the jurisdiction of a Commissioner of Police to such Commissioner and in any other case to the nearest Executive Magistrate, and act thereafter as he may be directed by the said Commissioner or Magistrate, unless the property be of a description coming within the provisions of the Cattle Trespass Act, 1871 (I of 1871) or any law corresponding to that Act in force, in which case the Police-patil shall be guided by that enactment or law.A copy of every such report made by the Police-patil shall be forwarded to the Station Officer.
