Section 4 in The Karnataka Treasure Trove Act, 1962
4. Notification by Deputy Commissioner.—
The Deputy Commissioner shall, on receipt of a notice under section 3, and may, on receipt of information in any other manner that treasure has been found in any place, take the following steps after making such enquiry, if any, as he thinks fit, namely:—(a)he shall send a report to the State Government, the Director and the prescribed officer, stating as far as possible,-(i)the name and other particulars of the finder;(ii)the name and other particulars of the owner and occupier of the land in which the treasure was found;(iii)the nature and details of the treasure;(iv)the approximate value of the treasure;(v)the place in which and the date on which the treasure was found;(vi)the origin and surrounding of the treasure;(b)he shall publish a notification in the prescribed manner specifying the nature, amount and approximate value of the treasure and the date on which and the place at which such treasure was found and requiring all persons claiming the treasure, or any part thereof, to appear personally or by agent before the Deputy Commissioner at such time and place on such day as shall be specified in such notification, such day not being earlier than four months, or later than six months, after the date of publication of such notification;(c)when the place in which the treasure appears to the Deputy Commissioner to have been found was at the date of the finding in the possession of, or belonged to, some person other than the finder, the Deputy Commissioner shall serve on such person and on the finder, a copy of the notification referred to in clause (b) as soon as may be, after its issue.
