Section 2(4A) in The Howrah Municipal Corporation Act, 1980
(4A)[ "Carriage" means any wheeled vehicle, with springs or other appliances acting as springs, which is ordinarily used for the conveyance of human beings, and includes a jin-rick-shaw, cycle-rickshaw,, bicycle or tricycle, but does not include a perambulator or other form of vehicle designed for the conveyance of children;] [Clauses (4A) and (4B) inserted by W.B. Act 29 of 1990.]
