Section 2(h) in Jharkhand Motor Vehicles Taxation Act, 2001
(h)[ Personalized vehicle means all two wheelers (Moped, Scooter, Scooty, Motorcycle etc.) and four wheelers such as motor car, Omni Bus or station wagon, having Two (2) seats to Twelve (12) seating capacity including driver which are solely used for personal purposes;] [Substituted by Jharkhand Act No. 3 of 2019, dated 30.1.2019.]
