Section 24 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
24. Repeal and savings.
(1)The policy guidelines to regulate traffic on sealed and restricted roads issued vide Home Department endorsement number Home-C(E)-2-1/2000, dated the 20th December, 2003 and any other guidelines, notifications or orders issued in this behalf, from time to time, are hereby repealed.(2)Notwithstanding such repeal, any action taken or anything done under the policy guidelines, notifications or orders so repealed, shall be deemed to have been done or taken under the corresponding provisions of this Act.
