Section 13 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
13. Disposal of property after passing of the Court's order under Section 18.
- Where an order of detention is made by a Court against any person-(a)the Superintendent may order that the money or valuables found with or on such person be kept in safe custody and handed over to him at the time of his release;(b)any money or valuables belonging to such person may, with his consent and with the approval of the Superintendent, be delivered to his friends or relatives at any time during the period of his detention, or be hold and the safe proceeds disposed of in such manner as the person may desire;(c)at the time of release of such person the effects, valuables or money kept in safe custody shall be handed over to him under acknowledgment and an entry made in that behalf in the register maintained under Rule 11. Such entry shall be signed by the Superintendent.
