67. Procedure for disposal of property taken charge of under section 66.
Where any property has been taken charge of under sub-section (1) of Section the Commissioner of Police shall issue a proclamation specifying the articles which such property consists and requiring that any person who may have claim thereto shall appear before him or some other officer whom he authorises in this behalf and establish his claim within six months from the date of such proclamation.(2)If the property, or any part thereof, is subject to speedy and natural decay or consists of livestock or if the property appears to be of the value of less than fifty rupees, it may forthwith be sold by auction under the orders of the Commissioner of Police and the net proceeds of such sale shall be dealt in the same manner as is hereinafter provided for the disposal of the said property.(3)Where any person who has a claim to the property is required by the proclamation under sub¬section (1) to appear before the other officer authorise by the Commissioner of Police in that behalf and establish his claim, such officer shall forward the record of the proceedings before him with his endings thereon to the Commissioner of Police.
