LexSection 106 — Disposal of article found in vehicles.
The Motor Vehicles Act, 1988
Where any article found in any transport vehicle operated by the State transport undertaking is not claimed by its owner within the prescribed period, the State transport undertaking may sell the article in the prescribed manner and the sale proceeds thereof, after deducting the costs incidental to sale, shall be paid to the owner on demand.Open in Lexace · Ask the AI about this section