(3)Where a report is furnished by the officer in-charge under sub-rule (1) or (2), the District Superintendent of Police or the Deputy Commissioner of Police, as the case may be, shall issue a proclamation specifying the details of such property and requiring that any person who may have a claim thereto shall appear before him or some other officer authorized by him and establish his claim within three months from the date of such proclamation.Explanation : 'Proclamation' means the issue of a public notice with description and details of unclaimed property at a prominent place at all the police stations in the jurisdiction of the Police officer issuing such proclamation and on the website of the Police Department and, in case the estimated value of any such property is more than rupees fifty thousand, publication in a local newspaper.
