Section 7(4) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(4)The pass for driving a vehicle on a restricted road may be renewed annually by the [concerned issuing authority] [Substituted for the words and sign 'issuing authority or by Assistant Commissioner to Divisional Commissioner, Shimla if so authorized,' vide Act No. 6 of 2010.] on payment of the fee as provided in sub-section (3) and in case the application for renewal is not made by the applicant before the expiry of its validity period, the pass shall stand lapsed :Provided that if the applicant proves that there were sufficient reasons for not making an application for renewal in time, the pass may be renewed on payment of fee as provided in sub-section (3) along with a late fee of Rs. 200 per month or part thereof.
