Section 215(13) in The West Bengal Motor Vehicles Rules, 1989
(13)In the case of an article as referred to in sub-rule (10), the officer receiving the article shall send a report to the Chief Executive Officer of the undertaking and, if not otherwise directed by the Chief Executive Officer of the Undertaking, shall forward the same in appropriate custody to the Chief Executive Officer of the undertaking who shall issue appropriate notice specifying a date, not less than thirty days from the date of receipt of the article, for lodging claim, on the office Notice Board and shall also arrange for an insertion at least in one newspaper preferably having circulation in the area where the article was found. Provided the value of the article found is at least double the cost of insertion of the notice in the newspaper.
