Section 7(5) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(5)The application for grant or renewal of a pass for a restricted road for an official vehicle shall be accompanied by the following documents, namely :-(a)[ A certificate of deployment of official vehicle or public utility vehicle from the Secretary (General Administration Department) to the State Government or the Head of the Office, as the case may be;] [Clause (a) substituted vide Act No. 6 of 2010.](b)Self-Certification (where applicable) by the Secretary (General Administration Department) or the Head of the Office to the effect that the office or residence is on a sealed or restricted road, as the case may be, and is not approachable from any of the restricted Or any other roads;(c)Proof of payment of processing fee in case of a new application and a photocopy of the previous pass in case of renewal of a pass;(d)Copy of a valid 'Pollution under Control' Certificate issued by the concerned authority; and(e)Such other documents as may be specified, by notification :[Provided that in respect of official vehicles of the State Government, the application shall be made by an authorized officer of the General Administration Department, except in cases of Judges of the High Court of Himachal Pradesh in respect of which the Registrar General or an officer authorized in this behalf, shall make an application :Provided further that in respect of official vehicles of the Central Government, Autonomous Bodies, Statutory Boards or Corporations, the application shall be made by their authorized officer] [Substituted vide Act No. 6 of 2010.]
