Section 3(3) in Tamil Nadu Hackney Carriage Act, 1911
(3)[ "Hackney carriage"] [Substituted for 'Hackney carriage' means any wheeled, vehicle (including a cycle-rickshaw), not owned by the State Government, which-by section 3 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] means -(a)any hand-cart, not owned by the State Government;(b)any wheeled vehicle (including a cycle-rickshaw), not owned by the State Government, which-(i)is drawn, pushed or propelled by a man, or is drawn by a horse, bullock or other animal;(ii)is used for the conveyance of any person;(iii)[ stands or plies for hire by the hour or day or according to distance, but does not include a hand-rickshaw;] [Substituted for the original sub-clause (iii) by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1973 (Tamil Nadu Act 41 of 1973).][xxx] [Sub-section (4) was omitted and sub-sections (5), (6) and (7) were re-numbered as sub-sections (4), (5) and (6) respectively by section 6 of the Madras Stage Carriages and Hackney Carriage (Amendment) Act, 1924 (Madras Act III of 1924).]
