Section 338(3) in Rajasthan Municipalities Act, 2009
(3)The power to make regulations under this Section is subject to the condition of the regulation being made after previous publication.Explanation-I.- For the purpose of this Section, a rickshaw means a cycle- rickshaw commonly so-called, or a wheeled vehicle which is fixed or attached to a cycle drawn or pulled by human force and used as a conveyance for passengers and goods and includes a cycle-rickshaw cart but does not include(a)a perambulator,(b)a wheeled vehicle used for the carriage of an invalid person, and(c)such classes of wheeled vehicles used for the carriage of goods as may be prescribed.Explanation-II.- For the purpose of clause (c) of sub-Section (2), the expression "puller" shall mean a person who earns his livelihood mainly by personally driving rickshaw.
