Section 77(1) in The Calcutta Hackney-Carriage Act, 1919
(1)If any property is left by any person in a hackney-carriage, palanquin or rickshaw, the driver or bearer thereof, as the case may by, shall, within twenty-four hours, carry such property, if not sooner claimed by the owner thereof, to the nearest police-station, and shall there deposit it with the officer-in-charge.
