Section 215(17) in The West Bengal Motor Vehicles Rules, 1989
(17)In case of any goods perishable in nature and subject to easy decay, the same be handed over to the Depot-in-charge of the nearest Depot, who shall sell the same at the local market and deposit the sale proceeds thereof to the Chief Executive Officer of the Undertaking along with a report therefor and take recourse to find out the owner thereof in the manner as provided hereto before.
