Section 137(a) in The Delhi Municipal Corporation Act, 1957
(a)vehicles and animals belonging to the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012).] or to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] used or intended to be used solely for public purposes;
