Section 46(1) in Tamil Nadu Hackney Carriage Act, 1911
(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.
