Section 9 in Himachal Pradesh Municipal Election Rules, 2015
9. Final publication.
(1)After the objection(s) or suggestion(s) have been heard and finally decided, the delimitation so made shall be finalized within a period of 45 days from the date of initial publication of the proposal for delimitation by affixing a copy of the same in the office of the Deputy Commissioner, the municipality and at such other places as the Deputy Commissioner may decide and a copy of the same shall be sent to the Government .(2)On receipt of final delimitation order from the Deputy Commissioner, the State Election Commission shall notify the delimitation of wards of the municipality in the Official Gazette.(3)The copies of these finalized delimitation order shall be available for inspection on official Website and in the office of the Deputy Commissioner and the municipality. Any voter may obtain a copy of delimitation order by making payment of Rs. 50/- against proper receipt to the Deputy Commissioner or the municipality and the same shall be made available to him immediately.
