Section 2(7) in The Madurai City Municipal Corporation Act, 1971
(7)"cart" includes any wheeled vehicle which is not a carriage, but does not include any motor vehicle within the meaning of [Motor Vehicles Act, 1939 (Central Act IV of 1939)] [This Act has been repealed and re-enacted as the Motor Vehicles Act, 1988 (Central Act 59 of 1988).];
