Section 3 in Tamil Nadu Hackney Carriage Act, 1911
3. Definition.
- In this Act, unless there be something repugnant in the subject or context,-(1)"Commissioner" means the Commissioner of Police appointed [for the City of [Chennai] [Substituted for the words and figures 'under the Madras City Police Act, 1888,' by section 3(1) of, and the Second Schedule I to, the Tamil Nadu Repealing and Amending Act, 1952 (Tamil Nadu Act XIV of 1951).]];[(1-A) "Deputy Commissioner" means the Deputy Commissioner of Police (Traffic and Licensing) in the City of [Chennai] [Inserted by section 3 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1904 (Tamil Nadu Act 21 of 1964).].](2)"Magistrate" means any magistrate having local jurisdiction in any area to which this Act extends;(3)[ "Hackney carriage"] [Substituted for 'Hackney carriage' means any wheeled, vehicle (including a cycle-rickshaw), not owned by the State Government, which-by section 3 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).] means -(a)any hand-cart, not owned by the State Government;(b)any wheeled vehicle (including a cycle-rickshaw), not owned by the State Government, which-(i)is drawn, pushed or propelled by a man, or is drawn by a horse, bullock or other animal;(ii)is used for the conveyance of any person;(iii)[ stands or plies for hire by the hour or day or according to distance, but does not include a hand-rickshaw;] [Substituted for the original sub-clause (iii) by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1973 (Tamil Nadu Act 41 of 1973).][xxx] [Sub-section (4) was omitted and sub-sections (5), (6) and (7) were re-numbered as sub-sections (4), (5) and (6) respectively by section 6 of the Madras Stage Carriages and Hackney Carriage (Amendment) Act, 1924 (Madras Act III of 1924).](4)[] [Sub-section (4) was omitted and sub-sections (5), (6) and (7) were re-numbered as sub-sections (4), (5) and (6) respectively by section 6 of the Madras Stage Carriages and Hackney Carriage (Amendment) Act, 1924 (Madras Act III of 1924).] "Driving" includes [drawing, pushing or propelling] [Substituted for the Words 'dragging or pushing' by section 2(i)(6) of the Madras Hackney Carriage (Amendment) Act, 1949 (Madras Act XXXIII of 1949).] and "driver" includes-any person who drives, [draws, pushes or propels] [Substituted for the words 'drags or pusher' by section 2(i)(6) of the Madras Hackney Carriage (Amendment) Act, 1949 (Madras Act XXXIII of 1949).] any hackney carriage.(5)[] [Sub-section (4) was omitted and sub-sections (5), (6) and (7) were re-numbered as sub-sections (4), (5) and (6) respectively by section 6 of the Madras Stage Carriages and Hackney Carriage (Amendment) Act, 1924 (Madras Act III of 1924).] "Horse" includes mule or pony;(6)[] [Sub-section (4) was omitted and sub-sections (5), (6) and (7) were re-numbered as sub-sections (4), (5) and (6) respectively by section 6 of the Madras Stage Carriages and Hackney Carriage (Amendment) Act, 1924 (Madras Act III of 1924).] "Year of registration" means the year ending with the thirty-first day of March.[Chapter I-A] [Inserted by the Tamil Nadu Hackney Carriage (Amendment) Act, 1973 (Tamil Nadu Act 41 of 1973).] Prohibition of Hand-Rickshaw
