Section 4(a) in The Karnataka Treasure Trove Act, 1962
(a)he shall send a report to the State Government, the Director and the prescribed officer, stating as far as possible,-(i)the name and other particulars of the finder;(ii)the name and other particulars of the owner and occupier of the land in which the treasure was found;(iii)the nature and details of the treasure;(iv)the approximate value of the treasure;(v)the place in which and the date on which the treasure was found;(vi)the origin and surrounding of the treasure;
