(1)The police officer taking charge of unclaimed property found by him, or made over to him, shall prepare in inventory containing particulars regarding time and place of taking into charge, and quantity and identification of the property and the inventory shall be signed by two persons witnessing taking into charge of the property.(2)The police officer taking charge of the unclaimed property shall, as soon as is practicable, deliver or cause to be delivered the property to the officer in charge of the police station having jurisdiction along with the inventory prepared under sub-rule (1).(3)The officer in charge of the police station receiving unclaimed property under sub-rule 2) shall make or have an entry made in the general diary which shall be signed by the person delivering such property.(4)The officer in charge of the police station shall be responsible for the safe custody of the unclaimed property.
