Section 7 in Himachal Pradesh Road Infrastructure Protection Act, 2002
7. Removal of abandoned vehicles machinery/goods on road infrastructure.
- Save as provided in section 11 of this Act, the prescribed authority shall impound vehicles/machinery/goods abandoned on road infrastructure and in addition to the cost of removal, impose a penalty at the rate of Rs. 1000/-per day for the period during which the vehicles/machinery/goods remain in the custody of the prescribed authority:Provided that if an impound vehicle/machinery/goods remain in the custody of the prescribed authority for a period more than 10 days, the confirmatory authority shall take action under sections 25, 26 and 27 of the Indian Police Act, 1861 (5 of 1861) for disposal of abandoned property.
