Section 183(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Whoever, without the written permission of the municipality, makes any immovable encroachment on or under any street, on, over or under any sewer, or water course, or erects or re-erects any immovable overhanging structure projecting into a street at any point about the said ground level, shall be punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.
