(1)The driver of public service vehicle or conductor of a stage carriage shall, at the conclusion of every journey make a search in the vehicle for anything left by any passenger and shall take into his custody anything so found and shall immediately hand over the same to the person incharge of the office of the permit holder and shall likewise take into his custody and deal with anything so found in the vehicle with any other person.(2)The person incharge of the office of the permit holder of the vehicle or the permit holder himself, as the case may be, shall keep these articles lying with him for a period of seventy-two hours and if during that period nobody claims them, the property shall be deposited at the nearest police station as unclaimed property.(3)If during a period of seventy-two hours, the owner of any article claims the same then after verification of the claim, the article may be made over to him by the person incharge of the office of the permit holder of the vehicle or the permit holder, as the case may be.(4)Nothing in this rule shall apply to the State Transport Undertakings, which may follow their own rules/procedure prescribed by the State Transport Undertakings to deal with lost properties of passengers.
