Section 14 in The Delhi Prevention Of Begging Rules, 1960
14. Disposal of property after passing of courts order.
(1)On a court making an order other than an order of detention in respect of any person, his money and valuables and such of his articles as are not destroyed or disposed of, together with the proceeds of such of his articles as have been sold, shall at the time of his release be handed over to him in the presence of the Superintendent and the Superintendent shall take his signature or thumb impression in the column provided for the purpose in the register maintained under rule 11, in token of his having received such money, valuables, articles and proceeds.(2)(a)On an order of detention being made by a court in respect of any person, the Superintendent shall order such persons money and valuables and his clothing, bedding and other articles, if any, stored under clause (d) of rule 12 together with the sale proceeds realized under clause (b) of rule 12 to be kept in safe custody and handed over to him at the time of his release.(b)Any property, valuables or money belonging to such person, may with his consent and with the approval of the Superintendent, be delivered to his friends or relatives at any time during the period of his detention; or the same may be sold and the sale proceeds disposed of in such manner as the person may desire.(c)When such person is transferred from one Certified Institution to another, all his property, valuables and money in the custody of the Superintendent shall be sent along with him to the Superintendent of the Certified Institution to which he has been transferred together with a full and correct statement of the description and estimated value there of.(d)At the of the release of such person, the property, valuables or money kept in safe custody shall be handed over to him and an entry made in that behalf in the register maintained under rule 11. Such entry shall be signed by the Superintendent.
