The Indian Treasure Trove Act, 1878

[Act No. 6 of 1878]

[13th February, 1878.]

Contents:
Title	The Indian Treasure Trove Act, 1878
Sections:	Particulars:
Chapter I	Preliminary
1.	Short title
2.	[Repealed.]
3.	Interpretation-clause
Chapter II	Procedure on Finding Treasure
4.	Notice by finder of treasure
5.	Notification requiring claimants to appear
6.	Forfeiture of right on failure to appear
7.	Matters to be enquired into and determined by the collector
8.	Time to be allowed for suit by person claiming the treasure
9.	When treasure may be declared ownerless
10.	Proceedings subsequent to declaration
11.	When no other person claims as owner of place, treasure to be given to finder
12.	When only one such person claims and his claim is not disputed,treasure to be divided,and shares to be delivered to parties
13.	In case of dispute as to ownership of place, proceedings to be stayed
14.	Settlement of such dispute
15.	And division thereupon
16.	Power to acquire the treasure on behalf of Government
17.	Decision of Collector final, and no suit to lie against him for acts done bona fide
18.	Collector to exercise powers of Civil Court
19.	Power to make rules
Chapter III	Penalties
20.	Penalty on finder failing to give notice, etc
21.	Penalty on owner abetting offence under section 20
Schedule I	Schedule