Section 79 in The Calcutta Hackney-Carriage Act, 1919
79. Property to be returned to owner. -
The property entered under section 77, sub-section (2), shall be returned to the person who proves to the satisfaction of the Commissioner of Police or such other police officer, not below the rank of Inspector, as he may appoint in this behalf, that the same belonged to him, on payment of all costs incurred, together with such reasonable sum to the person who brought the same as the Commissioner or such other officer may determine :Provided that, if within six months from the date of such deposit no person satisfies the Commissioner or such other officer that he is the owner of the property, the Commissioner may cause the property to be sold, or otherwise disposed of; and the proceeds, after deducting therefrom the expenses, together with a reasonable sum to the driver or bearer shall be credited and applied in the same manner as fees and fines realized under this Act.
