Section 6 in The Land Ports Authority of India (Lost Property) Regulations, 2015
6. Restoration of lost property.
- If any lost property, which is retained in the lost property office in safe custody is claimed by a person who proves to the satisfaction of the Manager that it belongs to him and gives his name and address to the Manager, it shall be restored to the claimant by the In-charge of the lost property office on the written instructions of the Manager.
