Section 104(1) in Delhi Motor Vehicles Rules, 1993
(1)When an abandoned, unattended, wrecked, burnt, or partially dismantled vehicle is removed under section 127 of the Act, the vehicle, including its load, shall be taken to the nearest police station/police post, if possible, or may be given in the safe custody of any person or agency/deemed fit for the purpose by the police officer removing the vehicle.
