Section 17(7) in Himachal Pradesh Motor Vehicles Taxation Act, 1972
(7)[ Whoever uses or allows to be used a personal vehicle as a transport vehicle for hire or reward, shall pay by way of penalty a sum of two thousand rupees per seat subject to a maximum of thirty thousand rupees for the first offence and for any subsequent offence a sum of four thousand rupees per seat subject to a maximum of fifty thousand rupees:Provided that the taxation authority may after affording to the person concerned a reasonable opportunity of being heard, impose the penalty specified in this sub section.] [Inserted vide HP Motor Vehicles Taxation (Amendment) Act, 2002.]
