Section 77(2) in The Calcutta Hackney-Carriage Act, 1919
(2)The said officer shall forthwith enter in a book to be kept for that purpose -(a)the description of such property;(b)the name and address of the driver or bearer who brings it;(c)the day and hour when it is brought;(d)the name and address of the owner of the hackney-carriages, palanquin or rickshaw in which the property has been left and registered number of such carriage, palanquin or rickshaw;and shall grant a receipt for the same.
