Section 77 in The Calcutta Hackney-Carriage Act, 1919
77. Property left in carriage palanquin or rickshaw to be deposited in police-station. -
(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.(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.(3)The said officer shall also send a copy of every such entry to the Registering Officer.
