Section 16(4) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(4)The fund shall be used for the development of pedestrian amenities along sealed and restricted roads, improvement of pedestrian safety, development of convenient parking places with concessional rates for residents, access control and monitoring equipment etc., in order to regulate vehicular movement on sealed and restricted roads and reduce the likelihood of danger or annoyance to the pedestrians.
