Section 2(1) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(1)In this Act, unless the context otherwise requires, -(a)'Assistant Commissioner' means Assistant Commissioner, appointed by the State Government under section 9 of the Himachal Pradesh Land Revenue Act, 1953;(b)'Core Mall Road' means the portion of the Mall Road from Shimla Club to Central Telegraph Office [and Ridge] [Inserted vide Act No. 6 of 2010.];(c)'Deputy Commissioner' means the Chief Officer-in-charge of the general administration of [District Shimla] [Substituted for the words 'a District' vide Act No. 6 of 2010.];(cc)[ x x x ] [Clause (cc) deleted vide Act No. 6 of 2010.](d)'Divisional Commissioner' means the Divisional Commissioner of Shimla Revenue Division;(dd)[ x x x; [Clause (dd), (e) and (f) deleted vide Act No. 6 of 2010.](e)x x x;(f)x x x](g)'fund' means the "Shimla Road Users and Pedestrian Amenities Fund" established under section 16 of this Act;(h)'Head of Department' means the authority specified in Schedule-I to the Delegation of Financial Powers Rules, 1978 and includes such other authority or person as the State Government may, by order, specify as the Head of a Department;(i)'Head of Office' means a Gazetted Officer declared as such under Rule 14 of the Delegation of Financial Powers Rules, 1978, and includes such other authority or person as the competent authority may, by order, specify as the Head of Office;(j)[ x x x ] [Clause (j) deleted vide Act No. 6 of 2010.](k)'Mall Road' means the road extending from Chhota Shimla Chowk to Boileauganj via Oakover, Shimla Club, Metropole Hotel, the Core Mall Road, Central Telegraph Office, Gorton Castle and Indian Institute of Advanced Studies;(l)[ 'office" means the official or the private work place of the person;] [Clause (l) substituted vide Act No. 6 Of 2010.](m)'pass' means a pass issued under this Act for driving of a vehicle on a sealed or restricted road, or both, as the case may be;(n)'Prescribed' means prescribed by rules made under this Act;(o)'Public utility vehicles' means the following vehicles, used or being used for carrying out essential service:-(i)Fire fighting vehicles;(ii)Ambulances and dead body vans;(iii)Postal Mail vehicles;(iv)Vehicles deployed for maintenance of communications and other public services and public transport vehicles approved by Home Department;(v)Vehicles deployed for maintenance of sanitation, water supply and other civic services by the Municipal Corporation, Shimla including official vehicles approved by the Home Department and to be used by the Municipal Corporation officers for day-to-day inspection and maintenance of the said services;(vi)Heavy vehicles belonging to the Central Public Works Department, Himachal Pradesh Public Works Department, Himachal Pradesh State Electricity Board, Irrigation and Public Health Department and Municipal Corporation Shimla etc. deployed for execution of any construction or maintenance activities;(vii)Official vehicles required for law and order and for protocol duty [xxxxxx] [The words 'with High Dignitaries' deleted vide Act No. 6 of 2010.] taries by the District Administration, Shimla and the General Administration Department of the State Government; and(viii)[ Security Vehicles provided by the Government for security personnel for performing security duties;] [Sub-clause (viii) substituted vide Act No. 6 of 2010.](p)'restricted road' means a road specified in Schedule-II;(q)'Schedule' means a Schedule appended to this Act;(r)'sealed road' means a road specified in Schedule-I;(s)'State' means the State of Himachal Pradesh;(t)State Government' means the Government of Himachal Pradesh;(u)[ x x x ] [Clause (u) deleted vide Act No. 6 of 2010.](v)'temporary pass' means a pass issued under section 8 of the Act; and(w)'tourist pass' means a pass issued under section 9 of the Act.
