- If the property of prisoner, including an under-trial prisoner, who is released, discharged, or acquitted or who dies in a prison, is not claimed by or on behalf of the prisoner within a period of six months, from the date of such release, discharge, acquittal or death, as the case may be, it shall be handed over to the police for disposal in accordance with the provisions of law for the time being in force:Provided that where the prisoner himself claims the property within the aforesaid period, it shall be handed over by the Superintendent to him if he satisfies the Superintendent about his identity, establishes his claim to the property and passes a receipt for having received it:Provided further that where the property is claimed within the aforesaid period on behalf of a prisoner by any other person, it shall be handed over by the Superintendent to such person if he establishes his claim thereto, executes an indemnity bond, and passes a receipt for having received the property.
