Section 10 in Rajasthan Escheats Regulation Act, 1956
10. Action to be taken by collector.
(1)Upon receipt of the order passed under subsection (2) of section 9, the Collector shall pass orders for the sale of property by public auction, if it has not already been sold under sub-section (2) of section 4:Provided that if no such property or any part thereof consists of any work or artistic or historical importance, the importance thereof by sale or otherwise shall be subject to and in accordance with the orders of the State Government to which a report in that behalf shall be made.(2)When an order for sale has been passed under sub-section (2) such shall be held and conducted in the manner laid down for the sale of like property for the recovery of arrears of revenue.(3)From the proceeds of such sale shall be recovered the cost thereof, if any, and expenses till then incurred in the maintenance, management, safe custody and taking care of the property sold and the surplus shall be kept in deposit for a further period of one year from the date of sale.(4)If during such further period no claim is preferred and established such deposit shall lapse to and vest in the State and be credited to the Consolidated fund of the State.
