Section 2(6) in The Coimbatore City Municipal Corporation Act, 1981
(6)"carriage" means any wheeled vehicle with springs or other appliances acting as springs and includes any kind of bicycle, tricycle, cycle-rickshaw and palanquin, but does not include any motor vehicle within the meaning of [Motor Vehicles Act, 1939 (Central Act IV of 1939)] [This Act was repealed and re-enacted as the Motor Vehicles Act, 1988 (Central Act 59 of 1988).];
