Section 7(1) in The West Bengal Requisitioning of Vehicles Act, 1979
(1)When a vehicle requisitioned under section 3 is released, the possession thereof shall be delivered to the person from whom possession was taken at the time when the vehicle was requisitioned, or if there was no such person, to the person deemed by the State Government to be the owner of such vehicle, and such delivery of possession shall be a full discharge of the State Government from all liabilities in respect of such delivery, but shall not prejudice any right in respect of the vehicle to which any other person may be entitled by due process of law to enforce against the person to whom possession of the vehicle is so delivered.
