Section 8 in The Land Ports Authority of India (Lost Property) Regulations, 2015
8. Examination of lost property.
- Where any lost property is contained in a package, bag or other receptacle, the Manager may cause such package, bag or other receptacle to be opened and the contents examined or require the claimant to open it and submit it and its contents for examination, for the purpose either-(a)of identifying and tracing the owner of the lost property, or(b)of ascertaining the nature of the contents.
