(1)When an abandoned, unattended, wrecked, burnt, or partially dismantled vehicle is removed under section 127 of the Act, the vehicle, including its load, shall be taken to the nearest police station/police post, if possible, or may be given in the safe custody of any person or agency/deemed fit for the purpose by the police officer removing the vehicle.(2)The delivery of the vehicle shall be made only after fine or penalty due in respect of the vehicle or in respect of the delay in the removal thereof has been paid by the owner of the motor vehicle, under section 127 and/or section 201 of the Act to the police officer removing the vehicle against a proper receipt.(3)Notwithstanding any fine or penalty which may be imposed upon any person for the delay in the removal of the vehicle the owner of the motor vehicle or his heirs or assignee shall be liable to pay expenses incurred by any police officer in connection with the removing of the vehicle, etc. The police officer who received payment accordingly shall give a receipt to the person making the payment.(4)Notwithstanding any fine or penalty which may be imposed upon any person upon contravention of the provision of section 127 of the Act, or of regulations made by a competent authority, the owner of the motor vehicle or his heirs or assignee shall be liable to make good any reasonable expense incurred by any police officer in connection with the moving, lighting, watching or removal of a vehicle or its contents in accordance with the provisions of the Act and this rule; and any police officer, or any person in whose custody the vehicle has been entrusted by any police officer, shall be entitled to detain the vehicle until he has received payment accordingly and shall upon receiving such payment give a receipt to the persons making the payment.
