Section 2(a) in The Punjab Motor Vehicles Taxation Act, 1924
(a)[ 'big bus' means a stage carriage bus, the body of which shall be fabricated or adapted on chassis, the wheel base of which should not be less than 5156 mm (203"), having 2x3 seats rows, ordinary seats and back rest, two separate doors for entrance and exit, the seating capacity should not exceed 72+2 driver and conductor, roof luggage carrier and hat racks for placing light luggage inside the bus, unladen weight of which should not exceed 12000 Kgs;] [Substituted by Punjab Act No. 7 of 2008, dated 18.1.2008.](aa)[ "Government" means the Government of State of Punjab in the Department of Transport;]] [Inserted by Punjab Act No. 22 of 1993.](ai)[ "four wheeled personalised motor vehicle" means a four wheeled motor vehicle other than a transport vehicle, omni bus, road roller, tractor, motor cycle or invalid carriage;] [Inserted by Punjab Act No. 12 of 1993.](aii)[ "invalid carriage" means a motor vehicle the unladen weight whereof does not exceed 300 kilograms and which is specially designed and constructed, and not merely adapted, for the use of a person suffering from some physical defect or disability, and used solely by or for such a person;] [Inserted by Punjab Act No. 11 of 1987.]
