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State of Madhya Pradesh - Section

Section 11 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

11. Articles found in search and inspection to be entered in register.

(1)In every receiving centre or certified institution, the Superintendent shall maintain a register of money, valuable or effects, if any, found with or on persons received therein.
(2)On a person being received in such centre or institution, the money, valuables or effects, if any, found with or on him, on search and inspection under Section 18 and taken possession of shall be entered in a register and the entries in the register shall be read over to him, and to token of the correctness of such entries, his signature or thumb impression taken in the presence of the Superintendent.
(3)All entries in such register shall be attested by the Superintendent.