Section 7(3) in The Airports Authority Of India (Lost Property) Regulations, 2003
(3)Notwithstanding anything contained in sub-regulations (1) and (2), any lost property which is or which becomes objectionable may be destroyed or otherwise disposed of in the following manner:--(i)Arms, ammunition and explosives shall be deposited with Police authorities.(ii)Narcotics, drugs, foreign currency, Indian currency exceeding Rs. 5,000 (Rupees five thousand only) and all items of foreign origin shall be deposited with the Customs authorities against proper receipt.(iii)Official documents including licenses, passports and aliens [if not claimed by the bona fide claimant within three months] [* * *] [Certain words omitted by G.S.R. 1731(E), dated 9.12.2005 (w.e.f. 9.12.2005). ] be returned to the appropriate Government Department, Local Authority or other body or person responsible for issuing them or for controlling or dealing with them.
