Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(1) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(1)If a pass holder is detected violating the terms and conditions of a pass, in addition to any penalty provided under section 12, the Secretary(Home) to the State Government may cancel the pass:Provided that no such order of cancellation shall be passed without affording a reasonable opportunity of being heard.