Section 7(3) in The Land Ports Authority of India (Lost Property) Regulations, 2015
(3)All currency coins and currency notes found in loose form other than the coins or currency notes or foreign currency found in a packet or bag or purse, deposited as lost property shall be accounted for as a miscellaneous receipt and its details entered in a separate cash register and remitted to the Authority or any other officer appointed by Chairperson along with a report, showing the details of such cash or currency notes to enable a refund being arranged if and when the amount is claimed:Provided that no such claim shall be entertained by the Authority after the expiry of a period of ninety days from the date of its receipt by the Authority.
