Section 7(6) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(6)The application for grant or renewal of a pass for a restricted road for a private vehicle shall be accompanied by the following documents, namely :-(a)Attested photocopy of the Registration Certificate of the vehicle in proof that the applicant is the owner of the vehicle;(b)Self Certified proof (where applicable) of residence [or office] [Inserted vide Act No. 6 of 2010.] of the applicant on sealed or restricted road, as the case may be;(c)Certificate (where applicable) from the duly authorized officer of the office of the Deputy Commissioner, Shimla to the effect that the residence on the sealed or restricted road, as the case may be, is not approachable from any other road and that the applicant has his own garage or has a facility of a regular parking place;(d)Proof of payment of processing fee in case of a new application, and a photocopy of the previous pass in case of renewal of a pass;(e)Copy of a valid 'Pollution under Control' Certificate issued by the concerned authority; and(f)Such other documents as may be specified, by notification.
