Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(3) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(3)A temporary pass for a sealed road may be issued on payment of fee of Rs. 200 per day per vehicle for maximum period of seven days, on application made to the Under Secretary (Home) to the State Government [or the Secretary, Himachal Pradesh Legislative Assembly, as the case may be,] [Inserted vide Act No. 6 of 2010.] in such form as may be specified by notification, at least 2 days in advance with supporting documents, and the pass shall be issued in such form as may be specified by a notification issued from time to time, under the signatures and seal of an officer not below the rank of the Under Secretary (Home) to the State Government; and the said pass shall have a distinct colour and shape, as determined by the Home Department from time to time; and the same shall be displayed on the wind screen of the vehicle :Provided that if the pass is issued for more than one sealed road, a consolidated pass shall be issued on payment of fee as provided in sub-section (3) of section 6 in such form as may be specified by notification.