Section 104(4) in Delhi Motor Vehicles Rules, 1993
(4)Notwithstanding any fine or penalty which may be imposed upon any person upon contravention of the provision of section 127 of the Act, or of regulations made by a competent authority, the owner of the motor vehicle or his heirs or assignee shall be liable to make good any reasonable expense incurred by any police officer in connection with the moving, lighting, watching or removal of a vehicle or its contents in accordance with the provisions of the Act and this rule; and any police officer, or any person in whose custody the vehicle has been entrusted by any police officer, shall be entitled to detain the vehicle until he has received payment accordingly and shall upon receiving such payment give a receipt to the persons making the payment.
