Section 2(d) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
(d)"Goods carriage" means any motor vehicle constructed or adapted wholly or partly for use for the carriage of goods, or any motor vehicles not so constructed or adapted when used for the carriage of goods either solely or in addition to passengers, and includes a trailer but does not include a motor cab, or maxi cab or a contract carriage or stage carriage where such contract carriage or stage carriage in authorized to carry a limited quantity of load;
