Section 30 in The Haryana Prevention of Beggary Rules, 1972
30. Disposal of property of inmates escaping before release.
[Section 15] - (1) When an intimate of a Reception Centre of Certified Institution dies therein, the property left by the deceased and the amount earned by him, as gratuity, if any, shall be kept in safe custody and handed over by the Superintendent of such Reception Centre or Certified Institution, as the case may be, to any person who established his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount, if no such claimant appears within a period of six months from the date of death of such inmate, the property shall be disposed of in accordance with Rule 9 and the amount deposited into the Government treasury.(2)when an inmate of a Reception Centre or Certified Institution escapes from there or fails to return thereto after expiry of the period of absence permitted to him, the property left by him and the amount earned by him as a gratuity, if any, shall be kept in safe custody by the Superintendent of such Reception Centre or such Certified Institution for a period of six months, from the date of escape of such inmate or the date on which such inmate should have returned thereto, as the case may be. If within the said period such inmate is not arrested and sent back, or does not return to the Reception Centre or the Certified Institution, as the case may be, such property shall be auctioned in accordance with provisions of Rule 9, and the sale proceeds shall be deposited into the Government treasury.
