Section 31(4) in The Gujarat Public Conveyances Act, 1920
(4)Provided that, if the hirer is about to leave the [Greater Bombay] [These words were substituted for the original by Bombay 17 of 1945, Section 9 and Schedule E, read with Bombay 52 of 1947, Section 5, proviso.] a police officer to whom of reference has been made under sub-section (2) may, after hearing both parties, require the hirer to deposit such sum, if any, as appears to be due by him, and, if any compensation appears to be due under Section 28, an additional sum of ten rupees, and the hirer shall not be required to attend the Magistrate's Court. The police officer shall report the dispute to the Magistrate and the Magistrate may award the driver such sum, if any, not being in excess of the amount deposited by the hirer, as he considers just, and if any offence appears to have been committed, shall inquire into the same according to law. In either case where any surplus remains of the deposit made by the hirer, the Magistrate shall give notice thereof to the hirer and return it to him on demand.
