Section 4 in The Calcutta Hackney-Carriage Act, 1919
4. Definitions. -
In this Act, unless there is something repugnant in the subject or context, -(1)"bearer" when used with reference to rickshaws includes any person employed to draw or push a rickshaw [or, where the rickshaw is a cycle-rickshaw, any person employed to actuate the cycle-rickshaw] [Words Inserted by W.B. Act 36 of 1948.];(2)"Calcutta" means [subject to the provisions of the proviso to subsection (3) of section 1 and] [Words, figures and brackets Inserted by W.B. Act 36 of 1948.] subject to the exclusion or inclusion of any local area by notification under clause (b) of section 2, the area described in Schedule I to the Calcutta Municipal Act, 1899;(3)"the Commissioner of Police" means the officer appointed under section 4 of the Calcutta Police Act, 1866;(4)"hackney-carriage" means any wheeled vehicle, drawn by horses and used for the conveyance of passengers, which is kept, offered or plies for hire by the hour or day or according to distance;(5)"horse" includes male and pony;(6)"notification means a notification published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.];(7)"palanquin" means a vehicle for the conveyance of passengers which is carried by men;(8)"rickshaw" means a two-wheeled vehicle for the conveyance of passengers which is drawn by a man or men [and includes a three-wheeled vehicle for the conveyance of passengers, ordinarily known as a cycle-rickshaw, which is actuated by a man by means of a pedal-cycle mechanism] [Words inserted by W.B. Act 36 of 1948.]; and(9)"stage-carriage" means any hackney-carriage, the passengers in which pay or are charged separate and distinct fares, or pay or are charged at the rate of separate and distinct fares, for their respective place or seats therein or conveyance thereby.
