Section 47(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(1)Where any encroachment on Authority's land is made, erection of any building or execution of any work has been commenced or is being carried on (but has not been completed), without or contrary to the sanctioned building plan or in contravention of any condition subject to which such sanction has been accorded or in contravention of any provisions of this Act or bye-laws made thereunder, the Chief Executive Officer or any other officer authorized by him in addition to any other action that may be taken under this Act, by order, require the person at whose instance erection of the building or the work has been commenced or is being carried on, to stop the same forthwith.
