(7)contract carriage means a motor vehicle which carries a passenger or passengers for hire or reward and is engaged under a contract, whether expressed or implied, for the use of such vehicle as a whole for the carriage of passengers mentioned therein and entered into by a person with a holder of a permit in relation to such vehicle or any person authorised by him in this behalf on a fixed or an agreed rate or sum(a)on a time basis, whether or not with reference to any route or distance; or(b)from one point to another,and in either case, without stopping to pick up or set down passengers not included in the contract anywhere during the journey, and includes(i)a maxicab; and(ii)a motorcab notwithstanding that separate fares are charged for its passengers;
