Section 195(1) in The West Bengal Motor Vehicles Rules, 1989
(1)If any article is left behind in any transport vehicle operated by a State Transport Undertaking the owner of such articles shall submit a claim with sufficient proof of ownership in-writing in this regard within a period of one month to the Chief Executive Officer of the State Transport Undertaking. The Chief Executive Officer after being satisfied that the ownership of the claim has been established, shall return the left articles and shall keep a record thereof.
