Section 376 in Bihar Board's Miscellaneous Rules, 1958
376. Procedure when the finder does not give notice.
- The information of the finding of treasure is given by a person other than the finder, and the Collector is satisfied that the information as given is substantially correct, the Collector should, in addition to issuing the notice required under Section 5, consider whether the prosecution of the finder under Section 20 of the Act is necessary or desirable. Similarly, the Collector should also consider whether the prosecution of the owner under Section 21 of the Act is necessary or desirable and take such further action or institute such further proceedings in the matter as may be deemed necessary.
