Section 14 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
14. Cancellation of passes.
(1)If a pass holder is detected violating the terms and conditions of a pass, in addition to any penalty provided under section 12, the Secretary(Home) to the State Government may cancel the pass:Provided that no such order of cancellation shall be passed without affording a reasonable opportunity of being heard.(2)The Deputy Commissioner, Shimla and Superintendent of Police, Shimla, shall intimate the detection of any infringement of this Act, by a pass holder, which makes a pass liable for cancellation, to the Home Department.(3)A person whose pass has been cancelled for violation of terms and conditions of the pass shall not be eligible for grant of any pass in his name or in the name of any family member for the same vehicle within one year from the date of the cancellation order.
