Section 2(13) in The Orissa Municipal Corporation Act, 2003
(13)"carriage" means any wheeled vehicle, with springs or other appliances acting as springs, which is ordinarily used for the conveyance of human beings or for transporting, hawking or selling of goods or articles and includes any kind of bicycle, tricycle, rickshaw, a jin-rickshaw, cycle-rickshaw but does not include a perambulator conveyance of children upto the age of seven years and a motor vehicle within the meaning of the Motor Vehicles Act, 1988; and tricycle used by physically handicapped person.
