Section 2(f) in The Punjab Passengers and Goods Taxation Act, 1952
(f)[ "passenger" means any person travelling in a motor vehicle other than a private and public carrier but shall not include the driver or the conductor or an employee of the owner of the vehicle travelling in the bona fide discharge of his duties in connection with the vehicle] [Substituted by Haryana Act No. 2 of 1988.]
