Section 7(2) in The Airports Authority Of India (Lost Property) Regulations, 2003
(2)Notwithstanding anything contained in sub-regulation (1) above, if any lost property retained by the incharge of the Airport or Civil Enclave under regulation 5 is of a perishable nature, and, if within forty-eight hours from the time when it was found and it was not restored under regulation 6, the incharge of the Airport or Civil Enclave shall dispose of it immediately for a best reasonable price or as deemed fit and maintain record.
