Section 3B(1) in Himachal Pradesh Motor Vehicles Taxation Act, 1972
(1)The State Government shall establish a fund to be called the "State Ex-gratia grant to a passenger fund', and there shall be credited thereto all sums of money paid to or all amount of surcharge already collected under section 3-A of the Himachal Pradesh Passengers and Goods Taxation Act, 1955 or any grants made by the State Government, for the purpose of the scheme to be framed and notified under sub-section (2) of this section.]
