Section 30(2) in The Haryana Prevention of Beggary Rules, 1972
(2)when an inmate of a Reception Centre or Certified Institution escapes from there or fails to return thereto after expiry of the period of absence permitted to him, the property left by him and the amount earned by him as a gratuity, if any, shall be kept in safe custody by the Superintendent of such Reception Centre or such Certified Institution for a period of six months, from the date of escape of such inmate or the date on which such inmate should have returned thereto, as the case may be. If within the said period such inmate is not arrested and sent back, or does not return to the Reception Centre or the Certified Institution, as the case may be, such property shall be auctioned in accordance with provisions of Rule 9, and the sale proceeds shall be deposited into the Government treasury.
