Section 3B(3) in Himachal Pradesh Motor Vehicles Taxation Act, 1972
(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.
