Section 6(4) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(4)The pass for driving a vehicle on a sealed road may be renewed annually by the Home Department Ins. vide Act No. 6 of 2010. [or by the Secretary, Himachal Pradesh Legislative Assembly, as the case may be] on payment of a fee as provided in sub-section (3) and in case the applicant does not make an application for renewal 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 late fee of Rs. 200 per month or part thereof.
