Section 31(2) in The Gujarat Public Conveyances Act, 1920
(2)If no Magistrate is then sitting either party may require the other to proceed to the [officer in charge of the nearest police station] [These words were substituted for the words 'nearest police officer of rank not below that of inspector' by Bombay 7 of 1928, Section 10.] who shall, if necessary, arrange for the hearing of the case at the next sitting of the Court.
