Section 7 in The Karnataka Treasure Trove Act, 1962
7. Suit by person claiming the treasure in certain cases.—
(1)If upon an enquiry made under section 6, the Deputy Commissioner considers that there are reasons to believe that the treasure was hidden within one hundred years before the date of the finding by a person appearing as required by the notification under section 4, and claiming such treasure, or by some other person under whom such person claims, the Deputy Commissioner shall make an order adjourning the hearing of the case for such period as he deems sufficient, to allow of a suit being instituted in the Civil Court by the claimant to establish his right.(2)Where a claimant establishes his right to the treasure in a suit instituted under sub-section (1), the Civil Court may award the finder a reward not exceeding one-fourth the value of the treasure which shall be paid by the claimant establishing his right to the treasure.
