(1)The Police shall take temporary charge of the following property:-(a)all unclaimed property found by or made over to them; and(b)all property found laying in any street, if the owner or person in charge of such property, on being directed, refuses or fails to remove the same from the street;(2)Every property of which the Police have taken charge under Sub-section (1) shall be produced before the Commissioner of City Police, Hyderabad.
