Section 32 in The Maharashtra Public Conveyance Act, 1920
32. Licensee may be required to produce driver; penalty.
(1)When a complaint is made before a Magistrate against a driver of a public conveyance under this Act, the Magistrate may, if the driver fails to appear , summon the licensee of such conveyance to appear and produce the driver.(2)If the licensee after being duly summoned fails without reasonable excuse to appear or to produce the driver he shall be punishable with fine not exceeding fifty rupees.
