Section 46 in Tamil Nadu Hackney Carriage Act, 1911
46. Police to register particulars of property deposited.
(1)The said officer shall forthwith enter, in a book to be kept for that purpose,-(a)the description of the property;(b)the name and address of the driver or other person who brings it;(c)the name and address of the owner of the hackney carriage in which it was left, and the registered number of the carriage; and(d)the day and hour when the property is brought and shall give to the person bringing the property a receipt for the same.(2)Such property shall be delivered to the person who satisfies the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] that it belongs to him upon payment of all expenses incurred by the owner or driver, together with such reasonable sum as the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] may award:Provided that if the property is not claimed and the ownership established within six months from the date of deposit, the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] may cause the property to be advertised and sold by public auction; and the proceeds, after deducting the expenses, together with such reasonable sum as the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] may award to the owner or driver, [of the hackney carriage] [Inserted by section 15 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964.] may be forfeited to the [State Government] [Substituted for the word 'Government' by section 15 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).]:[Provided further that if the property is subject to speedy and natural decay, the Deputy Commissioner may cause the property to be advertised and sold by public auction, and the proceeds, after deducting the expenses, together with such reasonable sum as the Deputy Commissioner may award to the owner or driver of the hackney carriage, shall be paid to the owner of such property, if such owner establishes his claim to such proceeds and if the amount is not claimed within six months from the date of deposit' it may be forfeited to the State Government.] [Inserted by section 15 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).][Chapter V-A] [Inserted by the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] Appeals
