Section 116 in The Bihar Motor Vehicles Rules, 1992
116. Safe custody and disposal of property left in a public service vehicle.
(1)Where a permit holder or any responsible person receives any article under clause (f) of Rule 16 or Clause (n) of Rule 29 he shall, keep that article for a period of seven days and shall, if the article is not claimed during that period, handover the same to the officer-in-charge of the nearest police station:Provided that if the article is of a perishable nature, it may be handed over to the officer-in-charge of the nearest police station even before the expiry of seven days.(2)Where during the period mentioned in the preceding sub-rule-(a)the article is claimed by not more than one person the permit holder may after making such inquiries as he deems fit and if necessary after taking an indemnity agreement from the claimant handover the article to the claimant;(b)the article is claimed by two or more than two persons, then the permit holder may handover the same to the officer-in-charge of the nearest police station.(3)Where any article is received by an officer-in-charge of a police station under this rule, then the provisions in relation to unclaimed property will apply.
