Section 57(1) in The Calcutta Hackney-Carriage Act, 1919
(1)In case of any dispute between the hirer and driver of any hackney-carriage registered under this Act,the hirer may require the driver to drive to the Court of the nearest Magistrate or to the Registering Officer;and, if any driver refuses to obey such requisition, the hirer may give such driver into the custody of the nearest police-officer.
