Section 2(e) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(e)[ "motor vehicle" means any transport vehicle, which is mechanically propelled and adapted for use upon roads whether the power of propulsion is transmitted thereto from an external or internal source, or a trailer when attached to any such vehicle and includes - [Clause (e) Substituted vide Act No. 10 of 1988, Act No. 8 of 1991, w.e.f. 1.10.1990 and again Substituted vide Act No. 20 of 1997 w.e.f. 14-8-1997.](i)a motor vehicle used for carriage of passengers or goods or both for hire or reward in contravention of the provisions of the Motor Vehicles Act; and(ii)a maxi cab, which is constructed or adapted to carry more than six passengers, but not more than twelve passengers;](ea)[ "Motor Vehicles Act" means the Motor Vehicles Act, 1939 (4 of 1939) and the Motor Vehicles Act, 1988 (59 of 1988), as the case may be;] [Clause (ea) Inserted vide Act, No. 20 of 1997.]
