Section 29(2) in The Calcutta Hackney-Carriage Act, 1919
(2)Any police-officer, or any person duly authorised by the Commissioner of Police in that behalf, may seize such horse with its harness and remove the same to a police-station :Provided that any horse with its harness so removed shall be released on the owner thereof furnishing security to the satisfaction of the officer-in-charge of the police-station, for the production of the horse and its harness when required.
