Section 10 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
10. General conditions.
- Save as otherwise provided in this Act, passes shall be granted on the following general terms and conditions, which may be modified by the State Government, by notification :-(a)Vehicles shall not ply on the sealed or restricted roads at a speed of more than 20 K.M. per hour and the pass of a vehicle detected violating the speed limit shall be liable to be cancelled;(b)Persons granted sealed or restricted road passes shall park their vehicles in private premises or at permitted parking places only and in a manner so as not to cause annoyance or danger to other vehicles and pedestrians and passes of vehicles found unauthorizedly or dangerously parked along sealed or restricted roads shall be liable to be cancelled;(c)Mere holding of a sealed or restricted road pass by a vehicle owner shall not in any manner confer any right of parking a vehicle on any of the said roads;(d)Vehicles shall not be parked on sealed or restricted roads except at permitted parking places and paid parking lots;(e)Vehicles granted sealed road passes shall ply only when the person in favour of whom the pass is granted or his spouse is seated in the vehicle or in case the vehicle is a chauffeur driven vehicle, plying in order to pickup the pass holder or spouse;(f)Valid passes shall be pasted to the wind screen of the vehicle and the pass holder shall slow down or stop the vehicle at check points on the sealed or restricted roads to enable traffic police to inspect the pass;(g)Passes shall be used only on the permitted road and only during validity period;(h)Expired passes shall not be displayed; and(i)Misuse of pass shall entail cancellation of all or any valid passes of the pass holder.
