Section 7(2) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(2)[ A non-refundable fee of Rs. 100/- for private vehicles shall be charged for processing of a case for a pass for plying a vehicle on a restricted road :Provided that one private vehicle registered in the name of the Member of Himachal Pradesh Legislative Assembly shall be deemed to be official vehicle for the purposes of sub-section (2) of section 7, in case such Member has no official vehicle.
