Carriers Act, 1865

2. Interpretation-clause.-

In this Act, unless there be something repugnant in the subject or context-

Common carrier. - "common carrier" denotes a person, other than the Government, engaged in the business of transporting for hire property from place to place, by land or inland navigation, for all persons indiscriminately:

Person.-{ Cf.definition in s.3 (42) of the General Clauses Act, 1897 (10 of 1897)} "person" includes any association for body of persons, whether incorporated or not.

{The paragraph relating to "number" was rep.by Act 10 of 1914.}