Section 57 in The Calcutta Hackney-Carriage Act, 1919
57. Disputes how to be settled. -
(1)In case of any dispute between the hirer and driver of any hackney-carriage registered under this Act,the hirer may require the driver to drive to the Court of the nearest Magistrate or to the Registering Officer;and, if any driver refuses to obey such requisition, the hirer may give such driver into the custody of the nearest police-officer.(2)The police-officer shall thereupon take the driver and the hirer, together with the carriage and horse, to such Court or Registering Officer,and the Magistrate or Registering Officer, as the case may be, may hear and determine the dispute in a summary way.
