Section 193 in The Himachal Pradesh Municipal Corporation Act, 1994
193. Names or numbers of streets, buildings etc.
(1)The municipality may cause a name or number to be given to any street, chowk, locality or building, and to be affixed on any chowk, locality or building in such place as it may think fit.(2)Whoever shall destroy, pull down or deface any name or number affixed to any street, chowk, locality or building under this section, or put up any different name or number from that put up by order of the municipality shall be punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.
