Section 7(2) in The West Bengal Requisitioning of Vehicles Act, 1979
(2)Where the person from whom possession was taken at the time when the vehicle was requisitioned or the person deemed by the State Government to be the owner of such vehicle cannot be found and has no legal agent or other person empowered to accept delivery on their behalf, the State Government shall cause a notice, declaring that the vehicle is released from requisition, to be published in the Official Gazette.
