Section 2(7) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
(7)"Stage carriage" means a motor vehicle carrying or adapted to carry more than six persons excluding the driver, which carries passengers for hire or reward, at separate fares paid by or for individual passengers, either for the whole journey or for stages of the journey and includes such a carriage [* * *] [The words 'or other Omnibus' and the words 'and also includes any private service vehicle' were deleted by Maharashtra 9 of 1989, Section 9(b).] when used as a contract carriage within the meaning of the [Motor Vehicles Act, 1939] [See now the Motor Vehicles Act, 1988.] [* * *] [The words 'or other Omnibus' and the words 'and also includes any private service vehicle' were deleted by Maharashtra 9 of 1989, Section 9(b).].
