Section 41(1) in Hyderabad City Police Act, 1348 F
(1)If the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] is of opinion that the claimant of any seized property is entitled to the said property, he shall order the same to be delivered to him after deducting or payment of the expenses incurred in the seizure and detention thereof.
