(17)[ "motor cycle" means a two-wheeled motor vehicle, the unladen weight of which, inclusive of the unladen weight of any detachable side car, having an extra wheel, attached to motor vehicle, does not exceed 600 kilogrammes;] [Substituted by Act 56 of 1969, section 2, for clause (17) (w.e.f. 2-3-1970).]
