Section 3 in The Karnataka Treasure Trove Act, 1962
3. Notice to Deputy Commissioner of finding of treasure.—
(1)Whenever any treasure exceeding in amount or value ten rupees is found, the finder shall forthwith give to the Deputy Commissioner, notice in writing of,—(a)the nature and amount or approximate value of such treasure;(b)the place in which and the circumstances under which it was found; and(c)the date of the finding;and shall either deposit the treasure in the nearest Government Treasury, or give the Deputy Commissioner such security as the Deputy Commissioner thinks fit, to produce the treasure at such time and place as he may from time to time require.(2)The owner of the place in which the treasure is found, if he is not the finder, and the occupier of such place, if he is neither the finder nor the owner, shall also give notice in writing to the Deputy Commissioner specifying the particulars referred to in clauses (b) and (c) of sub-section (1) before the expiry of one month from the date on which the owner or the occupier, as the case may be, becomes aware of the finding of the treasure.
