Section 31(1) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(1)When an inmate of any receiving centre or certified institution dies therein, the property left by the deceased and the amount earned by him as a gratuity, if any, shall be kept in safe custody, and handed over by the Superintendent of such receiving centre or certified institution to any person who establishes his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount. If no such claimant appears within a period of one year from the date of death of such inmate the property and the amount shall be handed over to the police for disposal in accordance with the provisions of Sections 25 to 27 of the Police Act, 1861.
