Section 12 in The Delhi Prevention Of Begging Rules, 1960
12. Disposal of property.
- The property other than money or valuables belonging to a person received or detained in a Receiving Centre or Certified Institution not being a person kept in such center under rule 5, shall be disposed of as follows, namely:-(a)if it consists of obscene pictures or literature, tobacco, snuff, opium, drug or liquor, or perishable articles of trivial value it shall be destroyed;(b)if it consists perishable articles of more than trivial value, it shall be sold by auction as soon as possible and the proceeds kept in safe custody by the Superintendent;(c)the clothing, bedding or other articles of such person shall be destroyed if the Superintendent considers it essential on hygienic grounds or considers them to be worthless, or if the clothing and bedding is ragged; and the clothing, bedding and other articles of persons found to be suffering from any infectious or contagious disease shall be burnt;(d)clothing, bedding and other articles not covered by the provisions of clauses(a), (b) and (c) shall, after being washed and disinfected, if necessary be made up into a bundle or bundles and suitably stored. The Superintendent shall be responsible for their safe custody.
