Section 4(4) in The West Bengal Requisitioning of Vehicles Act, 1979
(4)If, immediately before the requisitioning, the vehicle was, by virtue of a hire-purchase agreement, in the possession of a person other than the owner, the amount determined as compensation under sub-section (1) or sub-section (3), as the case may be, shall be apportioned between that person and the owner in such manner as they may agreed upon, and in default of agreement, in such manner as an Arbitrator appointed by the State Government in this behalf may decide.
