(3)Notwithstanding anything contained in section 14, the power to make rules under sub-section (2) shall not be subject to the condition of the rules being made after previous publication, but such rules shall not remain in force for more than three months from the date of notification:Provided that the Central Government may by special order continue them in force for a further period or periods of not more than three months in all.][8C. Power of Central Government, to make rules for securing safe custody and re-delivery of unclaimed property.-[Subject to the provisions of section 14, the Central Government] may, by notification in the Official Gazette, make rules which may provide for securing the safe custody and re-delivery of any property which, while not in proper custody, is found on any aerodrome or in any aircraft on any aerodrome and any such rules may, in particular, provide for--(a)the payment of charges in respect of any such property before it is re--delivered to the person entitled thereto; and(b)the disposal of any such property in cases where the same is not re--delivered to the person entitled thereto before the expiration of such period as may be specified therein.]
