Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2)(vii) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(vii)upto two vehicles in respect of a hotel or other boarding place, not approachable from any other road, in order to carry guests from designated parking places or paid parking lots; provided that the vehicle is owned or leased by the hotel or boarding place for a period of of less than three months;