Section 2(29) in Karnataka Municipalities Act, 1964
(29)"vehicle" includes carriage, cart, van, truck, hand-cart, bicycle, tricycle, cycle rickshaw, and every wheeled conveyance which is used or is capable of being used on a public street.Chapter-II Constitution of [Municipal Areas] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]
