Section 2(1)(o) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

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State of Himachal Pradesh - Subsection

Section 2(1)(o) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(o)'Public utility vehicles' means the following vehicles, used or being used for carrying out essential service:-

(i)Fire fighting vehicles;

(ii)Ambulances and dead body vans;

(iii)Postal Mail vehicles;

(iv)Vehicles deployed for maintenance of communications and other public services and public transport vehicles approved by Home Department;

(v)Vehicles deployed for maintenance of sanitation, water supply and other civic services by the Municipal Corporation, Shimla including official vehicles approved by the Home Department and to be used by the Municipal Corporation officers for day-to-day inspection and maintenance of the said services;

(vi)Heavy vehicles belonging to the Central Public Works Department, Himachal Pradesh Public Works Department, Himachal Pradesh State Electricity Board, Irrigation and Public Health Department and Municipal Corporation Shimla etc. deployed for execution of any construction or maintenance activities;

(vii)Official vehicles required for law and order and for protocol duty [xxxxxx] [The words 'with High Dignitaries' deleted vide Act No. 6 of 2010.] taries by the District Administration, Shimla and the General Administration Department of the State Government; and

(viii)[ Security Vehicles provided by the Government for security personnel for performing security duties;] [Sub-clause (viii) substituted vide Act No. 6 of 2010.]

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State of Himachal Pradesh - Subsection

Section 2(1)(o) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007