Section 48B in The Calcutta Suburban Police Act, 1866
48B. Disposal of such property.—
(1)If the said property appears to have been left by a person who has died intestate, and not to be under two hundred rupees in value, the Commissioner of Police shall communicate with the Administrator-General with a view to its being dealt with under the Administrator-General’s Act , 1913 (III of 1913), or any other law for the time being in force.(2)In every other case the Commissioner of Police shall issue a proclamation specifying the articles of which such property consists, and requiring any person who may have a claim thereto to appear before himself or some other officer whom he appoints in this behalf and establish his claim within six months from the date of proclamation.(3)If the property, or any part thereof, is subject to speedy and natural decay, or consists of live-stock, or if the appears to be of less value than five rupees, it may forthwith be sold by auction under the orders of the Commissioner of Police and the net preceeds of such sale shall be dealt with in the same manner as is hereinafter provided for the disposal of the said property.(4)The Commissioner of Police shall, on being satisfied of the title of any claimant to the possession or administration of any property referred in sub-section (2), order the same to be delivered to him, after deduction or payment of the expenses properly incurred by the Police in the seizure and detention thereof.(5)The Commissioner of Police may, at his discretion, before making any order under sub-section(4), take such security as he may think proper from the person to whom the said property is to be delivered; and nothing hereinbefore contained shall affect the right of any person to recover the whole or any part of such property from the person to whom it may have been delivered pursuant to such order.(6)If no persons establishes his claim to such property within the period prescribed in sub-section (2), it shall be at the disposal of the State Government and the property or such part thereof as has not already been sold under sub-section (3), may be sold by auction under orders of the Commissioner of Police.
