Section 78 in The Calcutta Hackney-Carriage Act, 1919
78. Penalty for neglecting to deposit property. -
Any driver or bearer who fails to deposit any property left in a hackney-carriage, palanquin or rickshaw within the time prescribed in section 77, sub-section (1), shall be liable to a fine not exceeding fifty rupees, and, in default of payment of fine, to simple imprisonment for a period not exceeding fourteen days.
