Section 11 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
11. Enforcement of provisions of this Act.
- The Deputy Commissioner, Shimla and Superintendent of Police, Shimla shall ensure, -(a)Provision of signages at entry points and other conspicuous places on all sealed and restricted roads indicating the name of the road and the relevant provisions of this Act;(b)Deployment of sufficient traffic police, specially at peak hours in order to enforce the provisions of this Act;(c)Placement of Barriers at the entry and exit and other strategic points on sealed roads to ensure that vehicles do not use such roads as thoroughfares or drive at high speed; and(d)On the spot-checking, at frequent intervals, of the vehicles plying on the sealed or restricted roads, by an Executive Magistrate or Police Officer not below the rank of Sub-Inspector.
