(8)The District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, may at his discretion, before making any order under sub-rule (7), take such security as he may think proper from the person to whom the said property is to be delivered or proceeds to be paid and nothing hereinbefore contained shall affect the rights of any person to recover the whole or any part of the same from the person to whom it may have been delivered or paid pursuant to such order.
