Section 45 in Tamil Nadu Hackney Carriage Act, 1911
45. Deposit with police of property left in hackney carriages.
(1)The owner or driver of every hackney carriage wherein any property is left by any person shall, within eighteen hours, carry such property to the nearest police-station and deposit it with the inspector or other officer on duty, and shall be entitled to a receipt duly signed by the officer taking charge of the same.(2)Penalty. - Any such owner or driver making default therein shall be liable to a fine not exceeding Rs. 20, or to imprisonment for a period which may extend to one month, or to both.
