Section 5 in The Airports Authority Of India (Lost Property) Regulations, 2003
5. Recording and safe custody of lost property .-Any lost property delivered to the Lost Property Officer shall be retained in safe custody by the Incharge of the Airport or Civil Enclave until claimed by the owner thereof or disposed of in accordance with regulation 7, and the incharge of the Airport or Civil Enclave shall keep, for a period of not less than three months after the disposal of the property, a record showing the particulars of the lost property (whether delivered to the Lost Property Office or returned to the owner under proviso of regulation 4, the circumstances in which it was found and its ultimate disposal:
[Provided that where the name and address of the owner of the lost property is] readily ascertainable, the Incharge of the Airport or Civil Enclave shall forthwith notify him that the lost property is in his possession and may be claimed in accordance with these regulations.
