Section 3B in Himachal Pradesh Motor Vehicles Taxation Act, 1972
3B. [Establishment Of Fund For The Payment of Ex-Gratia Grant To A Passenger. [Inserted vide Himachal Pradesh Motor Vehicles Taxation (Amendment Act,1999.]
(1)The State Government shall establish a fund to be called the "State Ex-gratia grant to a passenger fund', and there shall be credited thereto all sums of money paid to or all amount of surcharge already collected under section 3-A of the Himachal Pradesh Passengers and Goods Taxation Act, 1955 or any grants made by the State Government, for the purpose of the scheme to be framed and notified under sub-section (2) of this section.](2)The State Government shall frame and notify a scheme, in the official Gazette, in the prescribed manner, for the purpose of payment of ex-gratia grant to a passenger.(3)The "State Ex-gratia grant to a passenger Fund', shall be maintained by the Commissioner in the manner, as may be prescribed.Explanation. - For the purpose of this section, the expression "passenger" means any person travelling in a transport vehicle, but shall not include the driver or the conductor or any employee of the owner of the vehicle travelling in the bonafide discharge of his duties in connection with the vehicle.
