(1)If the Commissioner of City Police, Hyderabad 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 for payment of the expenses incurred in the seizure and detention thereof.(2)Power to take securities:- The Commissioner of City Police, Hyderabad may, at his discretion, before the issue of an order under Sub-section (1) demand reasonable security from the person to whom the said property is to be delivered, and the foregoing provisions shall not affect the right of any person to recover the whole property or any part thereof, from the person to whom such property has been delivered pursuant to such order.(3)Property to be at the disposal of Government in case no claim or objections is filed:- If no person establishes his right within the prescribed time, such property shall be at the disposal of the Government and the said property or part thereof which has not been sold under Sub-section (2) of Section 40 may be sold by auction under the orders of the Commissioner of City Police, Hyderabad.
