Section 113 in The M.P. Motor Vehicles Rules, 1994
113. Lost Property.
(1)Where a permit holder or any responsible person receives any article under clause (xvii) of Rule 32, he shall keep that article for a period of two days and shall if the article is not claimed during that period hand over 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 two days.(2)Where during the period mentioned in sub-rule (1)-(i)the article is claimed by not more than one person, the permit holder may after making such enquiry as he deems fit and if necessary, after taking an indemnity bond from the claimant hand over the article to the claimant;(ii)the article is claimed by two or more than two persons, the permit holder shall hand over the same to the officer-in-charge of the nearest police station.
