Section 2(4A) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
(4A)[ "passenger" means any person (other than the driver; the conductor or an employee of the permit holder while on duty in connection with the vehicle) carried in a stage carriage on payment of fares] [Clause (4A) was deemed always to have been inserted by Maharashtra 4 of 1982, Section 4(b).]:
