Section 9 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
9. Grant of tourist pass.
(1)A tourist visiting Shimla Town may apply for a restricted road tourist pass at such tourist facilitation centres as may be specified by [the Deputy Commissioner] [Substituted for the words 'Home Department by a notification' vide Act No. 6 of 2010.] from time to time.(2)A tourist pass may be issued, on such conditions as may be specified in the pass on payment of fee of Rs. 100/- per day per vehicle per restricted road for a maximum period of 7 days subject to the condition that the plying of vehicle is not likely to cause danger or annoyance to pedestrians.(3)The pass shall have a distinct colour and shape, as may be determined by the Home Department from time to time and the tourist pass shall be displayed on window screen of the vehicle:Provided that if a tourist 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 a notification;Provided further that the State Government may in the public interest regulate the number of tourist permits on the restricted roads for which such permit can be issued.
