Section 7 in The West Bengal Requisitioning of Vehicles Act, 1979
7. Release of vehicles from requisition.
(1)When a vehicle requisitioned under section 3 is released, the possession thereof shall be delivered to the person from whom possession was taken at the time when the vehicle was requisitioned, or if there was no such person, to the person deemed by the State Government to be the owner of such vehicle, and such delivery of possession shall be a full discharge of the State Government from all liabilities in respect of such delivery, but shall not prejudice any right in respect of the vehicle to which any other person may be entitled by due process of law to enforce against the person to whom possession of the vehicle is so delivered.(2)Where the person from whom possession was taken at the time when the vehicle was requisitioned or the person deemed by the State Government to be the owner of such vehicle cannot be found and has no legal agent or other person empowered to accept delivery on their behalf, the State Government shall cause a notice, declaring that the vehicle is released from requisition, to be published in the Official Gazette.(3)When a notice referred to in sub-section (2) is published in the Official Gazette, the vehicle specified in such notice shall cease to be subject to requisition on and from the date of such publication and be deemed to have been delivered to the person entitled to possession thereof and the State Government shall not be liable for any compensation or other claims in respect of the vehicle for any period after the said date.
