Section 89(2) in The Punjab Motor Vehicles Rules, 1989
(2)In the case of a Government owned vehicle, the conductor or if there is no conductor, the driver shall deposit the goods in the nearest office of the State Transport Undertaking and if the goods are not claimed by the owner or any other person appearing to the incharge of the office of the State Transport Undertaking to be entitled thereto, he shall, if such owner or person is known, cause a notice to be served upon him, requiring him to remove the goods. If such owner or person is not known or a notice cannot be served upon him or he does not comply with the requisition in the notice, such incharge may, after three months of taking over charge of the goods sell the goods by public auction and proceeds thereof shall be credited into the Government treasury :Provided that if the goods are of perishable nature and are not claimed within forty-eight hours, they shall be disposed of by the incharge by pubic auction and the receipt thereof credited into the Government treasury.
