Section 4(1) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(1)Vehicles shall be allowed to use roads specified in Schedule-I or II on grant of a 'pass' [by the concerned authorities] [Substituted for the words 'by the State Government' vide Act No. 6 of 2010.] in the manner provided in this Act, subject to restrictions specified under section 3 and on general conditions specified under section 10 of the Act :Provided that no vehicle shall be granted a pass unless it has a valid 'Pollution under Control Certificate' issued by the concerned authority.
