Section 61 in The Orissa Motor Vehicles Rules, 1993
61. Procedure for disposal of articles left by passenger.
- The driver of a public service vehicle or conductor of stage carriage shall at the end of a journey make search in the vehicle for anything left by any passenger and shall take into his custody if anything so found, and upon that opportunity make over the same to a responsible person at office or station of the holder of the permit for the vehicle, or to an officer at a police-station and shall likewise take into his custody and dispose of anything so found by any other person in the manner indicated, below namely :(i)The responsible person at any office or station of the holder of the permit of the vehicle shall keep these articles lying with him for a period of one month and if during that period nobody comes to claim them, the property shall be deposited at the nearest police-station as unclaimed property.(ii)If during a period of one month the claimant of the articles appears, then after verification of the claim, the articles may be disbursed to him by the responsible person at any office or station of the holder of the vehicle.(iii)In case of perishable articles so found in public vehicles, these articles will be sold as quickly as possible by the aforesaid responsible officer and the sale proceeds shall be held in deposit at the office or the station of the holder of the permit of the vehicle for a period of one month. If no claimant turns up during this period, the amount will be deposited in the treasury.
