Section 4A(2) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(2)The person making such collection shall issue a certificate in the prescribed manner, to the person in-charge or the driver of the motor vehicle, as the case may be, in or on which goods are to be transported and, on the production of the certificate, no tax shall be payable under sub-section (2) of section 3-B of the Act.
