Section 81 in The Calcutta Hackney-Carriage Act, 1919
81. Provision for passenger in case of seizure of hackney-carriage or palanquin. -
If a police-officer has cause to arrest a driver of a hackney-carriage or a bearer of palanquin for any offence under this Act or any other bailable offence, or to seize a hackney-carriage or palanquin or a horse employed in drawing such carriage for a breach of any of the provisions of this Act or of any by-law made thereunder, when such carriage or palanquin is being used for the conveyance of a passenger, such a police officer shall, if so required by the passenger, permit the carriage or palanquin to proceed to the place to which the passenger desires to proceed, and shall thereafter complete the arrest.
