Section 70A(4) in The Calcutta Hackney-Carriage Act, 1919
(4)[ After an order has been made under sub-section (3) for interim custody of the rickshaw, the Magistrate shall, by proclamation, make a declaration to the effect that the said rickshaw shall be confiscated and destroyed on the expiry of a period not exceeding thirty days from the date of issue of the proclamation unless the owner or the person in possession of the rickshaw appears before him and satisfies that the rickshaw was neither used nor intended to be used for carrying passengers or goods in a public thoroughfare till a license under this Act was granted by the Registering Officer] [Sub-section (3) to (7) inserted by W.B. Act 10 of 1986.].
