Section 2(g) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(g)[ "passenger" means any person travelling in a motor 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;] [Clause (g) Substituted vide Act No. 20 of 1997, w.e.f. 14.8.1997.](ga)[ "prescribed" means prescribed by rules framed under this Act;] [Clause (gg) Inserted vide Act No. 8 of 1991 w.e.f. 20.4.1991 re-numbered as (ga) vide Act No. 20 of 1997 w.e.f. 14-8-97.](gb)[ "private service vehicle" means a motor vehicle constructed or adapted to carry more than six persons excluding the driver and ordinarily used by or on behalf of the owner of such vehicle for the purpose of carrying persons for, or in connection with, his trade or business; [Clauses (gb) and (gc) Inserted vide Act No. 20 of 1997 w.e.f. 14.8.1997.](gc)"road" means a track for travel or transportation to and fro, serving as a means of communication, between two places;]
