Section 12(1) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(1)Whoever contravenes any of the terms and conditions of the pass, shall be punishable with a fine of Rs. 2000 or undergo simple imprisonment of 10 days in default thereof:Provided that each such offence may be compounded on the spot by a Police Officer in uniform not below the rank of Sub-Inspector for a compounding fee of Rs. 1000.
