Section 2(62) in The Delhi Municipal Corporation Act, 1957
(62)"vehicle" includes a carriage, cart, van, dray, truck, hand-cart, bicycle, tricycle, cycle-rikshaw, auto-rikshaw, motor vehicle and every wheeled conveyance which is used or is capable of being used on a street;["Voting machine" menas any machine or apparatus whether operated electronically or otherwise used for giving or recording of votes and any reference to a ballot box, ballot paper in this Act or the rules made thereunder shall, save as otherwise provided, be construed as including a reference to such voting machine wherever such voting machine is used at any election;] [Inserted by Delhi Act 10 of 2002, section 2 (w.e.f. 18-2-2002)]
