Section 2(d) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(d)"goods" include live-stock, and anything carried by a motor vehicle except living persons, but does not include the personal luggage of passengers travelling in the vehicles when such luggage is not charged for, and the equipment ordinarily used with the vehicle;(da)[ "kilogram" means kilogram as defined in the Standards of Weights and Measures Act, 1976.] [Clause (da) Added vide Act No. 1 of 1997 w.e.f. 1.10.96.](db)[ "mini-bus" means a stage carriage having the capacity to carry not more than 30 passengers excluding the driver and the conductor;] [Existing clause (dd) Inserted vide Act No. 8 of 1991 re-numbered as clause (db) vide Act No. 1 of 1997 w.e.f. 1.10.96.];
