Section 7(1) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(1)An application for grant of a pass for driving a vehicle on a restricted road shall be made, in such form as may be specified by notification, addressed to the [Deputy Commissioner:] [Substituted for the words 'Under Secretary (Home) to the State Government' vide Act No. 6 of 2010.][Provided that in the case of the Speaker, Deputy Speaker or Members of the Himachal Pradesh Legislative Assembly, an application for grant or renewal of a pass for plying a vehicle on a restricted road shall be addressed to the Secretary, Himachal Pradesh Legislative Assembly, who shall be competent to grant or renew the pass :Provided further that in the case of the Members of Parliament from Himachal Pradesh, the application for grant or renewal of a pass for plying a vehicle on a restricted road shall be made to the Home Department by a person duly authorized by them:Provided further that in the case of the Mayor, the Deputy Mayor or the Councillors, Municipal Corporation, Shimla, the application for grant or renewal of a pass for plying a vehicle on a restricted road shall be addressed to the Commissioner, Municipal Corporation, Shimla, who shall forward the same to Deputy Commissioner:Provided further that all cases where pass is required both for sealed and restricted roads, the application for grant of a pass shall be made, in such form as may be specified by a notification and addressed to the Under Secretary(Home) to the State Government.] [Substituted vide ibid.]
