The Motor Vehicles Act, 1988

127. Removal  of motor vehicles abandoned or left unattended on a public place. 

1. Where  any motor  vehicle  is  abandoned,  or  left unattended, on  a public place for ten hours or more, its removal by a towing  service   may  be   authorised  by  a  police  officer  having jurisdiction.
2. Where  an abandoned,  unattended, wrecked, burnt or partially dismantled vehicle  is creating  a  traffic  hazard,  because  of  its position in  relation to  the highway,  or its  physical appearance is causing the  impediment to the traffic, its immediate removal from the highway by  a towing  service may  be authorised  by a  police officer having jurisdiction.
3. Where a vehicle is authorised to be removed under sub-section (1) or  sub-section (2)  by a police officer, the owner of the vehicle shall be responsible for all towing costs, besides any other penalty.