Section 2(c) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(c)[ "fare" or "freight" includes sums fixed by the competent authority under the Motor Vehicles Act for the hire of motor vehicles for carriage of passengers and the transport of goods therein and includes the sum payable for a season ticket, and where no such fare or freight has been fixed, also includes such sum as specified in Schedule-I] [Clause (c) Substituted vide Act No. 20 of 1997 effective w.e.f. 14-8-97.];
