Section 2 in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999
2. Definition.
- For the purposes of the rules, 'cart' means any conveyance suitable for use on road and includes any kind of carriage, cart-wagon, vehicle, bicycle, tricycle, rickshaw both pedalled or motorized, motor cycle, scooter and moped.
