Section 2(12) in Kolkata Municipal Corporation Act, 1980
(12)"cart" means any cart, hackney of wheeled vehicle with or without springs, which is not a "carriage" as defined in this section. and includes a hand-cart, [or a cycle van or a push van] [Inserted by section 2(2) of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act V of 1984), w.e.f. 15.5.1984.] but does not include any wheeled vehicle which is propelled by mechanical power or its trailer;
