Section 4 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
4. Issue of Passes.
(1)Vehicles shall be allowed to use roads specified in Schedule-I or II on grant of a 'pass' [by the concerned authorities] [Substituted for the words 'by the State Government' vide Act No. 6 of 2010.] in the manner provided in this Act, subject to restrictions specified under section 3 and on general conditions specified under section 10 of the Act :Provided that no vehicle shall be granted a pass unless it has a valid 'Pollution under Control Certificate' issued by the concerned authority.(2)The pass shall be granted to provide access to residence or to an [office in the public interest and shall be for only that] [Substituted for the words 'an official work place in the public interest and shall be for only that portion of the' vide Act No. 6 of 2010.] sealed or restricted road that is reasonably required to access the nearest other road :[Provided that mere fact that residence or office is located on a sealed or restricted road shall not entitle a person for grant of a pass.] [Proviso inserted vide Act No. 6 of 2010.](3)Where the maximum number of passes has been fixed for a restricted road, preference may be given to, -(a)senior citizens and permanently disabled; and(b)those with garages/parking places/drive ways or other regular parking arrangement.(4)Not more than one pass shall be issued per family or residence on the grounds of residence on a sealed or restricted road, and the mere fact that the residence or official work place is on a sealed or restricted road shall not entitle the grant of a pass.
