Section 215(14) in The West Bengal Motor Vehicles Rules, 1989
(14)Upon receipt of claim, in all cases, the Officer issuing the notice shall make such enquiry as he considers necessary and upon satisfaction as to the identity of the owner shall return the same after deduction of 10 per cent of the estimated value of the article towards incidental cost in the case of an article under sub-rule (13) and a further sum equivalent to the cost of issuing notice in the newspaper and return the article to the owner thereof after obtaining an Indemnity Bond.
