(3)"contract carriage " means a motor vehicle which carries a passenger or passengers for hire or reward under a contract expressed or implied for the use of the vehicle as a whole at or for a [fixed or agreed rate or sum- (i) on a time basis whether or not with reference to any route or distance, or (ii) from one point to another, and in either case without stopping to pick up] [Substituted by Act 56 of 1969, section 2, for certain words (w.e.f. 2-3-1970).] or set down along the line of route passengers not included in the contract; and includes a motor cab notwithstanding that the passengers may pay separate fares;[* * *] [Explanation to clause (3) omitted by Act 100 of 1956, section 2 (w.e.f. 16-2-1957).]
