Section 184(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The municipality may grant permission in writing, on such conditions as may be approved by the Deputy Commissioner for the safety or convenience of persons passing by or dwelling or working in the neighbourhood, and may at its discretion withdraw the permission, to any person to -(a)place in front of any building any moveable encroachment upon the ground level of any public street or over or on any sewer drain or water course or any moveable over hanging structure projecting into such public street at a point above the said ground level ;(b)take up or alter the pavement or other materials for the fences of posts of any public street ;(c)deposit or cause to be deposited building materials, goods for sale, or other articles on any public street ;(d)make any hole or excavation on, in or under any street, or remove materials from beneath any street, so as to cause risk of subsidence; or(e)erect or set up any fence, post, stall or scaffolding in any public street, and may charge fees according to a scale to be approved by the Deputy Commissioner for such permission.
