Section 4 in The Land Ports Authority of India (Lost Property) Regulations, 2015
4. Delivery of lost property to the lost property office.
(1)Subject to the provisions of the Customs Act and of the rules and regulations made thereunder, any Manager to whom lost property is handed over under regulation 3, or who finds any lost property, shall as soon as possible, but not later than two working days in any case, deliver such property for the safe custody in the state in which it comes into his possession to the In-charge of the lost property office and inform the In-charge of the circumstances in writing in which it was found:Provided that if before any lost property is delivered for the safe custody to the lost property office, it is claimed by a person who satisfies the Manager that he is the owner, the Manager shall on being so satisfied, return to that person forthwith the lost property and shall, as soon as possible, but not later than two working days in any case report the facts along with the claimant's name, address and description of the lost property to the In-charge of the lost property office for reference and record.(2)The In-charge of the lost property office shall maintain a register containing the description of the lost property, name, address and circumstances in which it was found.
