(10)invalid carriage" means a motor vehicle the unladen weight of which does not exceed [300 kilogrammes] [Substituted by Act 51 of 1960, section 2, for 'five hundred weights' (w.e.f. 1-1-1961).], specially designed and constructed, and not merely adapted, for the use of a person suffering from some physical defect or disability, and used solely by or for such a person;[* * * * * *] [clause (11) omitted by Act 100 of 1956, section 2 (w.e.f. 16-2-1957).]
