Section 70A(3) in The Calcutta Hackney-Carriage Act, 1919
(3)[ A police-officer or a person duly authorised by the Commissioner of Police in that behalf may seize any rickshaw, other than a cycle-rickshaw, without having a license under this Act and found in the public thoroughfare, with or without its owner, or the owner of which is unknown or the whereabouts of the owner of which cannot be ascertained with reasonable diligence, and produce the same before the nearest Magistrate having jurisdiction and the Magistrate shall make an order for interim custody of the rickshaw] [Sub-section (3) to (7) inserted by W.B. Act 10 of 1986.].
