Section 4(2) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(2)The pass shall be granted to provide access to residence or to an [office in the public interest and shall be for only that] [Substituted for the words 'an official work place in the public interest and shall be for only that portion of the' vide Act No. 6 of 2010.] sealed or restricted road that is reasonably required to access the nearest other road :[Provided that mere fact that residence or office is located on a sealed or restricted road shall not entitle a person for grant of a pass.] [Proviso inserted vide Act No. 6 of 2010.]
