Section 4 in The Airports Authority Of India (Lost Property) Regulations, 2003
4. Delivery of lost property to the Lost Property Office .-(1) Subject to the provisions of the Customs Act and of the rules and regulations made thereunder, any officer to whom lost property is handed over under regulation 3, or who himself finds any lost property, shall, as soon as possible, but in any case not later than twenty-four hours, deliver such property for safe custody in the State in which it comes into his possession to the Lost Property Office and inform the officer at the Lost Property Office of the circumstances in which it was found:
Provided that before any lost property is delivered for safe custody to the Lost Property Office, if it is claimed by a person who satisfies the officer that he is the owner, it shall be returned to that person forthwith on his giving his name and address to the officer, who shall, as soon as possible thereafter report the facts and give the claimant's name, address and description of the lost property to the Lost Property Office.(2)The officer of the Lost Property Office as referred to in clause (1) of regulation 4 shall be responsible to maintain a register containing the description of the lost property, name, address and signature of the officer and the person(s) handing it over and taking it over the property.
