Section 36 in Telangana Public Conveyances Act, 1956
36. Disposal of property.
(1)All property left in any public conveyance shall be forthwith deposited by the licensee or the driver of such conveyance at the nearest police station.(2)The Commissioner of Police shall cause such property to be returned to such person as shall prove to the satisfaction of the station house officer or his superior that he is entitled to the same, on payment by such person of all expenses reasonably incurred and of such compensation to the driver of the public conveyance as the Commissioner of the Police may consider just.(3)Any licensee or driver failing to deposit any property as required by sub-section (1) shall be punishable with fine which may extend to fifty rupees.
