Section 70A(5) in The Calcutta Hackney-Carriage Act, 1919
(5)[ Unless the contrary is proved, a rickshaw without having a license under this Act shall be deemed to have been used or intended to be used for carrying passengers or goods in a public thoroughfare, and the Magistrate shall order confiscation of the rickshaw] [Sub-section (3) to (7) inserted by W.B. Act 10 of 1986.].
