Section 2(k1) in The West Bengal Motor Vehicles Rules, 1989
(k1)[ "motor cab" shall have the same meaning as in the Act and includes an auto-rickshaw;] [Clause (k1) inserted vide clause 2(1)(c) &the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).]
