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State of Himachal Pradesh - Section

Section 5 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

5. Exemption in certain cases.

- No pass shall be required to drive a motor vehicle between 11.00 PM and 7.00 AM on a restricted road :Provided that Government in order to prevent annoyance or danger to vehicles and pedestrians may impose such reasonable restrictions (including declaration of roads as one way or no traffic roads for specified times of the day) in respect of any sealed or restricted road as may be necessary having regard to the circumstances of a particular sealed or restricted road.