Section 6(1) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(1)Application for grant of a pass for driving a vehicle on a sealed road shall be made in such form as may be specified by notification, and shall be addressed to the Under Secretary (Home) to the State Government[Provided that in the case of Speaker, Deputy Speaker or Members of the Himachal Pradesh Legislative Assembly, an application for grant or renewal of a pass for plying of a vehicle on a sealed road shall be addressed to the Secretary, Himachal Pradesh Legislative Assembly, who shall be competent to grant or renewal the pass:Provided further that in the case of the Members of Parliament from Himachal Pradesh, the application for grant or renewal of a pass for plying a vehicle on a sealed road shall be made to the Home Department by a person duly authorized by them:Provided further that in the case of the Mayor, the Deputy Mayor or the Councillors, Municipal Corporation, Shimla, the application for grant or renewal of a pass for plying a vehicle on a sealed road shall be addressed to the Commissioner, Municipal Corporation, Shimla, who shall forward the same to the Home Department.] [Substituted for the existing proviso vide Act No. 6 of 2010.]
