Section 3(2) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(2)All restricted roads specified in Schedule-II shall be closed to all motorized traffic, except the following vehicles, namely :-(i)Official and security vehicles attached with the President of India, the Vice-President of India, the Prime Minister of India, the Governor of Himachal Pradesh and the Chief Minister of Himachal Pradesh :Provided that vehicles of President of India, Vice President of India, Prime Minister of India, Governor of Himachal Pradesh and Chief Minister of Himachal Pradesh and their accompanying official and security vehicles shall require no pass for plying on all restricted roads;(ii)official and security vehicles attached with the Speaker of Himachal Pradesh State Legislative Assembly, Chief Justice of Himachal Pradesh High Court, Former Chief Ministers of the State, Ministers of Himachal Pradesh, Chief Parliamentary Secretaries/Parliamentary Secretaries, Judges of Himachal Pradesh High Court and Deputy Speaker of the Himachal Pradesh State Legislative Assembly;(iii)Members of Parliament from Himachal Pradesh, Members of the Himachal Pradesh State Legislative Assembly, full time Chairmen and full time Members of Statutory Bodies of Himachal Pradesh, Chief Secretary to the State Government, Director General of Police, Himachal Pradesh and General Officer Commanding-in-Chief, Army Training Command, Shimla for upto 4 restricted roads:Provided that Member of Parliament (Shimla Constituency), Member of the Legislative Assembly of Himachal Pradesh (Shimla Constituency) and Mayor, Municipal Corporation, Shimla shall be permitted to ply vehicles on all restricted roads;(iv)public utility vehicles as deemed necessary in the public interest by the Secretary (Home) to the State Government;(v)other vehicles, as deemed necessary in the public interest or on the grounds of functional requirement by the Deputy Commissioner, for upto three restricted roads, provided in case for approaching residence there is garage or parking facility :Provided that in cases where pass is required both for sealed and restricted roads, only Home Department shall have the powers to issue the same;(vi)one private vehicle owned by a State Level Press Correspondent accredited by the Accreditation Committee of the State Government, for not more than three such roads;(vii)upto two vehicles in respect of a hotel or other boarding place, not approachable from any other road, in order to carry guests from designated parking places or paid parking lots; provided that the vehicle is owned or leased by the hotel or boarding place for a period of of less than three months;(viii)Vehicles holding a valid temporary pass issued under section 8 of the Act; and(ix)Vehicles holding a valid tourist pass issued under section 9 of the Act.]
