Section 7 in The Gujarat 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 fare 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' were deleted by Gujarat 19 of 1982, section 2 (2) (w.e.f. 01-05-1982).] when used as a contract carriage within the meaning of [the Motor Vehicles Act, 1988 (59 of 1988)] [Substituted for 'the Motor Vehicles Act, 1939 (IV of 1939)' by Gujarat 11 of 2003, dated 31st March 2003],
