Section 4(8) in The Calcutta Hackney-Carriage Act, 1919
(8)"rickshaw" means a two-wheeled vehicle for the conveyance of passengers which is drawn by a man or men [and includes a three-wheeled vehicle for the conveyance of passengers, ordinarily known as a cycle-rickshaw, which is actuated by a man by means of a pedal-cycle mechanism] [Words inserted by W.B. Act 36 of 1948.]; and
