Section 26 in The West Bengal Motor Vehicles Rules, 1989
26. Left property.
(1)The conductor of a stage carriage or where there is no conductor, the driver, and the driver of a motor cab, shall. at the conclusion of any journey, make reasonable search in the vehicle for anything left in the vehicle by any passenger and shall take into his custody anything so found and, upon the first reasonable opportunity and in any case within twenty four hours, make over the same to a police officer at the nearest police station :Provided that in the case of vehicles owned by a Road Transport Corporation established under the Road Transport Corporation Act, 1950 (64 of 1950) for road passengers' service, the conductor shall make over the article found in the vehicle to the Officer-in-charge, Traffic, at the nearest Depot of the said Corporation, and the Corporation shall retain the same until claimed by its rightful owner, or, if not claimed within twenty-four hours in the case of an article liable to speedy and natural decay and three months in the case of all other articles, shall dispose it of either by sale or by deposit with a police officer at the nearest police station :Provided further that in the case of deposit of arms, ammunition, explosives and contraband articles, the Corporation shall forthwith make over the same to a police officer at the nearest police station.(2)Any property found in any vehicle by any other passenger shall be handed over forthwith to the conductor or driver, as the case may be, and disposed of by the conductor or driver in the manner provided in sub-rule (1).
