Section 73 in The Calcutta Hackney-Carriage Act, 1919
73. Effect of substituted service of summons. -
A summons against a driver of a hackney-carriage registered under this Act for any offence against this Act may be served either on the person accused, or on the owner of the carriage, or on the owner of the horse used therewith, and the service on the owner shall be as effectual as if it had been made on the driver personally.
