Section 47(5) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(5)Notwithstanding anything to the contrary contained in this Act, the Authority may, after affording a reasonable opportunity of being heard, refuse or withdraw the civic amenities including water and sewerage connection, if the owner of the building make deviation from the sanctioned plan by addition of a storey beyond the sanctioned plan, erection of a building on any land vested in the Authority, or by covering any public road, street, path or drain.
