Section 8 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
8. Grant of temporary passes in certain circumstances.
- [(1) A temporary pass may be issued on such conditions as may be specified in the pass, in the public interest for a sealed road, to the official vehicles deployed for official function at a venue approachable only by sealed road and such venue is not approachable from a restricted road or any other road, as the case may be.] [Sub-section (1) substituted vide Act No. 10 of 2010.](2)A Temporary pass may also be issued to a public utility vehicle whose plying on such sealed roads is in the public interest, on such terms and conditions as may be specified in the pass.(3)A temporary pass for a sealed road may be issued on payment of fee of Rs. 200 per day per vehicle for maximum period of seven days, on application made to the Under Secretary (Home) to the State Government [or the Secretary, Himachal Pradesh Legislative Assembly, as the case may be,] [Inserted vide Act No. 6 of 2010.] in such form as may be specified by notification, at least 2 days in advance with supporting documents, and the pass shall be issued in such form as may be specified by a notification issued from time to time, under the signatures and seal of an officer not below the rank of the Under Secretary (Home) to the State Government; and the said pass shall have a distinct colour and shape, as determined by the Home Department from time to time; and the same shall be displayed on the wind screen of the vehicle :Provided that if the pass is issued for more than one sealed road, a consolidated pass shall be issued on payment of fee as provided in sub-section (3) of section 6 in such form as may be specified by notification.(4)A temporary pass for a restricted road may be issued on payment of a fee of Rs.100 per day, for a maximum period of 7 days, on an application made to the [Deputy Commission, Shimla] [Substituted for the words and brackets 'Under Secretary (Home) to the State Government' vide Act No. 6 of 2010.] in such form as may be specified by notification, with reasons in support thereof, subject to the condition that the plying of the vehicle is not likely to cause danger or annoyance to pedestrians; and the said pass shall have a distinct colour and shape, as determined by the Home Department from time to time and the same shall be displayed on the wind screen of the vehicle:Provided that if the pass is issued for more than one restricted road, a consolidated pass shall be issued on payment of fee as provided in sub-section (3) in such form as may be specified by notification.(5)Temporary passes for sealed and restricted roads for the purpose of shooting of films or for any commercial or entertainment purpose may be granted by the Secretary (Home) to the State Government for a maximum period of 7 days on payment of a fee of Rs. 3000 per day per [private] [Inserted vide Act No. 6 of 2010.] vehicle upto a maximum of 10 vehicles:Provided that in order to avoid danger or annoyance to pedestrians, conditions may be imposed while granting a pass, in relation to the hours of its validity and parking restrictions.(6)[ The application for issue of temporary passes under this section may be made by an authorized officer of the concerned Department.] [Sub-section (6) substituted vide ibid.]
