Section 11 in West Bengal Escheats and Forfeitures Act, 2012
11. Publication in Official Gazette.
(1)The Collector shall publish, in the prescribed manner, a general notice in any two newspapers having wide circulation in the area where such property is found or located; one being published in English and the other in the regional language, or in the Official Gazette inviting claimants to prefer claims to the unclaimed property sent to him by the police under section 10 within three months from the date of publication of the notice.(2)Nothing contained in sub-section (1) shall prevent the Collector from disposing of any perishable articles, which come into his possession, at any time, either before or after the publication of the notice under sub-section (1) as the case may be.(3)The article referred to in sub-section (2) shall be sold in public auction in the manner prescribed, and the proceeds of the sale shall be handed over to the rightful claimant after deducting the expenses of the sale. In case no claim on such property is preferred, the proceeds of the sale shall be credited to the State Government.
