Section 3(6) in Chennai City Municipal Corporation Act, 1919
(6)[ "carriage" means any wheeled vehicle with springs or other appliances acting as springs and includes any kind of bicycle, tricycle, rickshaw and palanquin but does not include a motor vehicle within the meaning of the [Motor Vehicles Act, 1939 (Central Act IV of 1939)] [Substituted by the Tamil Nadu Act III of 1931.];
