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State of Himachal Pradesh - Act

The Himachal Pradesh Roadside Land Control Act, 1968

HIMACHAL PRADESH
India

The Himachal Pradesh Roadside Land Control Act, 1968

Act 21 of 1969

Published on 13 June 1969
Commenced on 13 June 1969
[This is the version of this document from 13 June 1969.]
[Note: The original publication document is not available and this content could not be verified.]

The Himachal Pradesh Roadside Land Control Act, 1968(Act No. 21 of 1969)For Statement of Objects and Reasons see R.H.P. Extra dated the 23rd July. 1968 page 692.Received the assent of the Governor on the 13th June, 1969, and was published in RHP Extra, dated the 3rd September, 1969 at pages 367 - 375 read with corrigendum published in R.H.P. dated the 6th June, 1970 at page 397An Act to prevent haphazard and substandard development along scheduled roads and in controlled areas in Himachal Pradesh.Be it enacted by the Legislative Assembly of Himachal Pradesh in the Nineteenth Year of the Republic of India as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Himachal Pradesh Roadside Land Control Act, 1968.

(2)It shall extend to the whole of Himachal Pradesh.

(3)It shall come into force at once.

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context -

(1)"agriculture" includes horticulture, dairy farming, poultry forming and the planting and upkeep of an orchard;

(2)"building" means a house, hut, shed or other rooted structure for whatever purpose or of whatsoever material constructed, and every part thereof, and includes a wall or masonry plat form or masonry ditch or drain but does not include a tent or a fence for agricultural purposes;

(3)["Collector" includes any authority appointed] [For such appointments see Notification No. 19-9/69 PWD dated the 16th January 1970, appended.] by the Government, by notification in the Official Gazette, to perform all or any of the functions of the Collector under this Act;

(4)"place of worship" includes a temple, church, mosque, imambara, tanquio, idgah, samadhi, math, sati;

(5)"prescribed" means prescribed by rules made under this Act;

(6)"road" means a road maintained by the Government or any local authority or a route demarcated by the Government or a local authority with a view to constructing along it a road;

(7)"controlled area" means an area declared as such under section 3;

(8)"Financial Commissioner" means Financial Commissioner of Himachal Pradesh and includes any person for the time being appointed by the Government by notification, to exercise and perform all or any of the powers and functions of the Financial Commissioner under this Act and the rules made thereunder;

(9)"Government" or "State Government" means the Government of Himachal Pradesh;

(10)"scheduled road" means a road declared as such by the Government under section 3; and

(11)"Official Gazette" means the Rajpatra, Himachal Pradesh.

3. [ Declaration of scheduled road and controlled area. [For Scheduled roods ond Controlled oreas. see Not appended.]

(1)The Government may, by notification, in the Official Gazette declare any length or the whole of any road to be a "schedule road" and the area upto a horizontal distance of five metres as prescribed from the edge of the road-land on either of such scheduled road to be a "controlled area"]

(2)Not less than three months before making a declaration under sub-section (1), the Government shall cause to be published in the Official Gazette and in at least two newspapers printed in a language other than English, a notification stating that it proposes to make such a declaration and specifying broadly the boundaries of the land in respect of which the declaration is proposed to be made and copies of every such notification or of the substance thereof shall be published by the Collector in such manner as he thinks fit at his office and at such other places as he considers necessary within the said boundaries.

(3)Any person interested in any land included within the boundaries mentioned in sub-section (1), may, at any time before the expiration of 60 days from the last date on which a copy of such notification is published by the Collector, object to the making of the declaration or to the inclusion of his land or any part of it within the said boundaries.

(4)Every objection under sub-section (3) shall be made to the Collector in writing, and Collector shall give to every person so objecting an opportunity of being heard either in person or through a legal practitioner, and shall, after all such objections hove been heard and after such further enquiry, if any, as he thinks necessary, forward to the Government the record of the proceedings held by him together with a report setting forth his recommendations on the objections.

(5)If, before the expiration of the time allowed by sub-section (3) for the filing of objections, no objection, has been made, the Government may proceed at once to the making of a declaration under sub-section (1) If any such objection have been made, the Government shall consider the record and the report referred to in sub-section (4) and may either. -

(a)abandon the proposal to make a declaration under sub-sect on (1), or

(b)make such a declaration in respect of either the whole or part of the land included within the boundaries specified in the notification under sub-section (2).

(6)For the purposes of sub-section (3), a person shall be deemed to be interested in land if he is a "person interested" as defined in clause (b) of section 3 of the Land Acquisition Act, 1894, (1 of 18 94), for the purposes of that Act or where the land is occupied by or for the purposes of a place of worship, tomb, cenotaph graveyard, grave or marghat if he is a member of the faith to which such building pertains.

(7)A declaration made under sub-section (1) shall, unless and until it is withdrawn, be conclusive evidence of the fact that the road to which it relates is a scheduled road and the area to which it relates is a,controlled area.

4. Plank of scheduled roads to be deposited at certain offices.

(1)The Collector shall deposit at his office and at such other places as he considers necessary, plans showing the alignment of roads declared to the scheduled for the purposes of this Act, and setting forth the nature of the restrictions, applicable to the land within five metres on their either side.

(2)The plans so deposited shall be available to the public for inspect on free of charge at all reasonable times.

(3)Provision may be made by rules made in this behalf with respect to the form and contents of the plans and with respect to the procedure to be followed and any other matter in connection with the objections thereto.

(4)The Collector may authorise any person to enter into or upon any land and building with or without assistants or workmen for the purpose of making an inquiry, inspections measurment or survey or taking levels:Provided that no entry shall be made except between the hours of sunrise and sunset and without giving twenty four hours' notice to the occupier or owner of such land or building.

5. Restriction on buildings etc. in a controlled area.

- Notwithstanding anything contained in any other law for the time being in force, no person shall erect or re-erect any building or make or extend any excavation or lay out means of access to a road in a controlled areaProvided that nothing in this section shall apply to -

(a)the repair to a building which was in existence immediately before the commencement of this Act or any erection or re-erection of such a building which does not involve any structural alteration or addition therein, or

(b)the erection or re-erection of a building which was in existence immediately before the commencement of this Act and which involves any structural alteration or addition with the permission of the Collector, or

(c)the laying out of any means of access to a road with the permission of the Collector, or

(d)the erection or re-erection of a motor-fuel-filling station or a bus-queue shelter with the permission of the Collector,

(e)[ any other construction as may be prescribed with the permission of the Collector.] [Substituted by H.P. Road side land control (Amendment) Act 1978 Act No 21 of 1978 R.H.P. Extraordinary of 3 5-1979. page 112.]

6. Application for permission to build etc. and grant or refusal of such permission.

(1)Every person desiring to obtain the permission referred to in section 5 shall make an application in writing to the Collector in such form and containing such information in respect of the building,excavation means of access, motor-fuel-filling station era bus-queue shelter to which the application relates, as may be prescribed.

(2)On receipt of such application, the Collector, after making such enquiry as he considers necessary, shall by order in writing, either -

(a)grant the permission subject to such conditions, if any, as may be specified in the order, or

(b)refuse to grant such permission.

(3)When the Collector grants permission subject to conditions under clause (a) of sub-section (2) or refuses to grant permission under clause (b)of sub-section (2), the conditions imposed or the grounds of refusal shall be such as are reasonable having regard to the circumstances of each case.

(4)The Collector shall maintain a register with sufficient particulars of all permission given by him under this section and the register shall be available for inspection without charge by all persons interested and such persons shall be entitled to take extracts therefrom.

7. Right of appeal.

(1)Any person aggrieved by an order of the Collector under sub-section (2) of section 6 granting permission subject to conditions or refusing permission may, within thirty days from the date of such order, prefer an appeal to the Financial Commissioner.

(2)The order of the Financial Commissioner on appeal shall be final.

8. Compensation.

(1)No person shall be entitled to claim compensation under this or any other Act for any injury, damage or loss caused or alleged to have been caused by an order,-

(a)refusing permission to make or extend an excavation, or granting such permission but imposing conditions on the grant, or

(b)refusing permission to lay out a means of access to a road or granting such permission but imposing conditions on the grant, or

(c)granting permission to erect or re-erect a building but imposing conditions on the grant, or

(d)granting any other permission for the controlled area but imposing conditions on the grant.

(2)When an order has been made refusing permission to erect or re-erect building, any person, who has exercised the right of appeal given by sub-section (1) of section 7, may, within three months of the date of the order of Financial Commissioner, make to the Financial Commissioner a claim for compensation on the ground that his interest in the land concerned is injuriously affected by the said order.

(3)On receipt of a claim under sub-section (2), the Financial Commissioner shall either proceed to acquire the land concerned under the Land Acquisition Act, 1894, (1 of 1894) or transfer the claim for disposal to an officer exercising the powers of Collector under the said Act:Provided that in case the Financial Commissioner decides to acquire the land,-

(i)it shall not be necessary for land occupied by a place of worship, tomb, cenotaph, graveyard, grave or marghat to be included, and

(ii)the claimant shall be entitled to be repaid by the acquiring authority the amount of expenses which he may have properly incurred in connection with the preparation and submission of his claim for compensation under this section, and in default of agreement, such an amount shall be determined by the authority deciding the value of land in the proceedings under the Land Acquisition Act, 1894. (1 of 1894).

(4)Nothing in this section shall be deemed to preclude the settlement of a claim by mutual agreement.

9. Amount of compensation how determined.

(1)When a claim is transferred for disposal under section 8 to an officer exercising the powers of a Collector under the Land Acquisition Act 1894, such officer shall make an award determining the amount of compensation, if any, payable to the claimant.

(2)The amount of compensation awarded under sub-section (1) shall, in no case, exceed the difference between the market value of the land in the existing conditions having regard to the restrictions actually imposed upon its use and development by the order refusing permission to erect or re-erect a building thereon and market value immediately before the publication under sub-section (2) of section 3 of the notification in pursuance of which the area in which it is situated was declared to be a controlled area, and no compensation shall be awarded under sub-section (1 ),-

(i)unless the claimant satisfies the officer making the award that proposals for the development of the land which, at the date of the application under sub-section (1) of section 6, are immediately practicable, or would hove been so, if this Act had not been passed, or prevented or injuriously affected by the restrictions imposed under this Act, or

(ii)if and in so far as the land is subject to substantially similar restrictions in force under some other enactment which were so in force at the date when the restrictions were imposed under this Act, or

(iii)if compensation in respect of the same restrictions in force under this Act or of substantially similar restrictions in force under some other enactment has already been paid in respect of the land to the claimant or to any predecessor in interest of the claimant.

(iv)The provisions of Parts III, IV, V and VIII of the Land Acquisition Act 1894 (I of 1894) shall, so far as may be, apply to an award made under sub-section (1) as though it were an award made under that Act.

10. Saving for other enactments.

- Nothing in this Act shall affect the power of the Government or any other authority to acquire land or to impose restrictions upon the use and development of land comprised in the controlled area under any other enactment for the time being in force, or to permit the settlement of a claim arising out of the exercise of powers under this Act by mutual agreement.

11. Prohibition of use of any land as a brickfield etc without licence.

(1)Notwithstanding anything contained in any other law for the time being in force, no land within a controlled area shall be used for the purpose of a char coal kiln, pottery-kiln or lime-kiln, stone quarry or slate quarry and no land within a controlled area shall be used for the purposes of a brickfield or brick-kiln except under, and in accordance with the conditions of, a licence from the Collector which shall be renewable annually.

(2)The Government may charge such fees for the grant and renewal of such licence and may impose such conditions in respect thereof as may be prescribed.

(3)No person shall be entitled to claim compensation under this or any other Act for any injury, damage or loss caused or alleged to have been caused by the refusal of a licence under sub-section (1).

12. Offences and-penalties.

(1)Any person who,-

(a)erects or re-erects any building or makes or extends any excavation or lays out any means of access to a road in contravention of the provisions of section 5 or in contravention of any conditions imposed by an order under section 6 or section 7;

(b)uses any land in contravention of the provisions of sub-section (1) of section 11,

shall be punishable with fine which may extend to five hundred rupees,and, in the case of a continuing contravention, with a further fine which may extend to fifty rupees for everyday after the date of the first conviction during which he is proved to have persisted in the contravention.

(2)Without prejudice to the provisions of sub-section (1), the Collector may order any person who has committed a breach of the provisions referred to in the said sub-section to restore to its original state or to bring into conformity with the conditions which have been violated, as the case may be, any building or land in respect of which a contravention, such as is described in the said sub-section, has been committed and if such person fails to do so within three months of the order, may himself take such measures as may appear to him to be necessary to give effect to the order and the cost of such measures shall, if not paid on demand being made to him, be recoverable from such person as an arrear of land revenue.

13. Offences by companies.

(1)Where an offence under this Act hos been committed by a company, the company as well as every person in-charge of, and responsible to, the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence I was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.

(2)Notwithstanding anything contained in sub-section (1), where an offence under this Act has been committed by a compony and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the port of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purposes of this section -

(a)"company" means any body corporate and includes a firm or other association of individuals, and

(b)"director" in relation to a firm means a partner in the firm.

14. Composition of offences.

(1)The Collector or any person authorised by the Collector, by general or special order, in this behalf, may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act.

(2)Where an offence hos been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.

15. Trial of offences and special provision regarding fine.

(1)No court inferior to that of a Magistrate of the first class shall be competent to try any offence punishable under this Act,

(2)Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898, (5 of 1898) it shall be lawful for any Magistrate of the first class to pass a sentence of fine exceeding the pecuniary limit specified in that section as in force in any part of Himachal Pradesh on any person convicted of an offence punishable under this Act.

16. Bar to legal proceedings.

(1)No suit, prosecution or other legal proceedings shall lie against any person in respect of anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.

(2)No suit or other legal proceedings shall lie against the Government for any damage caused by anything which is in good faith done or intended to be done in pursuance of this Act of the rules made thereunder.

17. Savings.

- Nothing in this Act shall apply to,-

(a)the erection or re-erection of building upon land included in the inhabited site of any village as entered and demarcated in the revenue records or upon sites in a municipal, notified or town area that are already built up on the date of the issue of the notification under sub-section (2) of section 3 of this Act;

(b)the erection or re-erection of a place of worship or a tomb, cenotaph, grave, graveyard or marghat or of a wall enclosing a place of worship, tomb, cenotaph, grave, graveyard or marghat or land which is, at the time a notification under sub-section (2) of section 3 is published by the Government, occupied by or for the purposes of such place of worship, tomb, cenotaph, grave, graveyard or marghat;

(c)excavations (including wells) made in the ordinary course of agricultural operations, soil conservation and hill stabilisation;

(d)the construction of an unmetalled road in ended to give access to l and solely for agricultural purposes

18. [Power to make rules. [The Rules framed vide Not No 9-91/69-PWD dated the 14th August, not (Appended).]

(1)The Government may make rules] to carry out the purposes of this Act.

(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely -

(a)the form in which applications and plans under sub-section (1) of section 6 shall be made and the information to be furnished in such applications;

(b)principles according to which applications under sub-section (1) of section 6 shall normally be allowed or disallowed by the Collector;

(c)the regulation of the laying out of means of access to roads;

(d)the fees to be charged for the grant and renewal of licences under section 11 and the conditions governing such licences;

(e)the principles and conditions under which applications for permission or licence under this Act may be granted or refused;

(g)the form and manner in which the register referred to in sub-section (4) of section 6 shall be maintained;

the procedure to be followed in hearing appeals under section 7, the fees to be paid in respect of. and the documents which shall accompany, such appeals;

(h)the horizontal distance for the purpose of section 3, for any specified roads; and

(i)any other matter which may be prescribed.

(3)All rules made under this section shall be subject to the condition of previous publication.

(4)All rules made under this section shall be laid before the Legislative Assembly as soon as may be after they ore made.

19. Bar of jurisdiction of civil courts.

- No civil courts shall have any jurisdiction to entertain or decide any question relating to matters falling under this act or the rules made thereunder.

20. Repeal and savings.

- The United Provinces Roadside Land Control Act, 1945, (10 of 1945) as applicable to the areas comprised in Himachal Pradesh immediately before 1st November, 1966 and the Punjab Scheduled Roads and Controlled Areas Restrictions or Unregulated Development Act, 1963, (41 of 1963) as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966, (31 of 1966), are hereby repealed:Provided that any thing done or any action taken or any proceedings commenced or continued under the said Acts shall be deemed to have been done, taken or continued under the corresponding provision of this Act.NotificationsThe Himachal Pradesh Road Side Laud Control Act, 1968Appointments And DelegationsPublic Works DepartmentNotificationsShimla-2, the 16th January, 1970No. 9-91/69-P.W.D. - In exercise of the powers conferred under clause (3) of section 2 of the Himachal Pradesh Roadside Land Control Act, 1968 (No. 21 of 1969), the Lieutenant Governor, Himachal Pradesh is pleased to appoint the Land Acquisition Officers, Himachal Pradesh Public Works Department to perform all the functions of the Collector within their respective jurisdiction under the said Act.(R.H.P. dated the 31st January, 1970, pages 153).Government of Himachal PradeshPublic Works DepartmentNo 9-91/69-PWD. Dated Shimla-2, 29th May, 1974NotificationsIn exercise of the powers conferred under clause (3) of Section 2 of the H.P. Road side Land Control Act, 1968 (No 21 of 1969), the Governor. Himachal Pradesh is pleased to appoint All Sub-Divisional Magistrate (Civil) Revenue Assistants and General Assistants in Himachal Pradesh to perform all the functions of the collector within their jurisdiction under the said Act, in addition to their normal dutiesBy Order(Gangesh Misra)Secretary (PWD) to theGovernment of Himachal PradeshDeclaration of Scheduled Roads and Controlled AreasPublic Works DepartmentShimla-2. the 19th July 1971No 9-91/69 PW D - The Governor, Himachal Pradesh, having fully satisfied the provisions of section 3 of the Himachal Pradesh Roadside Land Control Act 1968 (Act No 21 of 1969), hereby declare the roads mentioned m the schedule annexed to this Notification as "Scheduled Roads" and further notify the width of the land from the edge of the road land on either side of these scheduled roads as "Controlled Area" for the purposes of sub son on (1) of section 3 of the Act as under:-

1.	National Highways	]	Up to a horizontal distance of 5 metres from theedge of the road land on either side
2.	State Highways
3.	Other Roads	Up to a horizontal distance of four metres from the edge ofthe road land on either side
4.	Roads Junctions	Up to a horizontal distance of five metres from the edge ofthe rood land on either side and up to length of 50 metres on allroads meeting at the junctions

Annexure

of Roads

1. Kinnaur District

Rural Roads:

1. Notional Highway (Under D.G.B R.) N.H. No. 22-Jeori-Khabo Kaurick.

2. Tirsong Valley road.

3. National Highway No.22 to Peo road.

4. Rope Volley rood.

5. Gyamthing Volley road.

6. Moorong Link road.

7. Taity Valley road.

8. Tidong Valley road.

9. Link to Ribba from N.B. via Kharo Bridge.

10. Kalpa Link road.

11. Approah road to Kalpa Bazar from Kalpa, Link road.

12. Karcham-Sangla-Chitkul road.

13. Nichar Link road.

14. Road from Nigulasring to Garshu with link to Bara Khemba.

15. Link road from P.W.D. Colony to Kalpa Bazar.

16. Namgia to Namgia Dogri.

17. Nako to Leo to Hongo.

18. Bridle path as extension to Gyamthing Valley road.

19. Road from Aran Jullah to Akpa.

20. Lipa to Asrang.

21. In Spiti Valley road near Hango-Dogri to Leo Bridge.

22. Link to P.W.D. Colony.

23. Jn. from Kalpa link to Kalpa Bazar.

24. Boktu Jn. to Pangi Nallah.

25. Road for Peo township from Kalpa link road to Bus stand.

26. Chifkul Yauranglo road.

27. Rohru-Charagaon via Baran Pas.

28. Wangtoo-Bhaba Valley road

29. Rarang-Ribba Road.

30. Pooh link road.

31. Chango to Morni.

2. Mashu District

(i)National Highway:

32. National Highway No. 22 (H.T Road) Kalka to Jeori.

(ii)Border Roads:

33. Shimla-Mandi road via Bilaspur.

34. Shimla-Mandi road via Tattapani.

(iii)State Highway:

35. Lalghat-Paonta-Rajban-Rohru-Sungri-Narkanda road.

36. Kala-Amb-Nahan-Dadahu-Chopal road.

37. Benethi-Raigarh-Sainj road.

38. Chhaila-Chopal-Shallo road

39. Shallaghat-Arki-Kunihar-Brotiwala road.

40. Theog-Kothai-Hatkothi rood.

41. Shimla-Mandi road via Tattapani.

42. Shimla-Kunihar-Ramshahr-Nalagarh Himachal Pradesh Boundary road.

43. Solan Raigarh-Minus road.

(iv)Rural Roads:

44. Narkanda-Bhali-Sarahan-Jeori road (section Sungri to Jeori).

45. Link road to Sarahan.

46. Rampur-Gaura-Mashnoo road.

47. Nogli Taklesh road.

48. Luri-Suni road.

49. Road from Kingal to Oddi.

50. Kumarsain link road.

51. Oddi Khenoti Kotgarh road .

52. Sidhpur Thanedhar road.

53. Thanedhar-Bhutti road.

54. Bhareri-Kotgarh-Behara road.

55. Gharrasidhar-Tikkar (Kharapathar) road.

56. Rohru-Chargaon-Dodrakwar road.

57. Hatkoti-Jukhar-Mandal road.

58. Jubbal link road..

59. Kharapathar-Khiribhi road.

60. Kharapathar-Nandhol road.

61. Road from Kharapathar to Rohru via Tikkar.

62. Gumma-Pujarli-Baghi road.

63. Bhakulti-Sarog road.

64. Mashobra-Bhakulti road.

65. Kufri-Junga-Kandaghat road.

66. Shimla-Kasumpati-Junga road.

67. Solan-Subathu to Jn. (Col.) of Shallaghat-Arki-Kunihar road.

68. Arki Domehar Badholog-Jabroo road.

69. Nirth-Poonani Delath road.

70. Arki-Dhundan-Bhorarighat road.

71. Road from Baragaon to Matiana via Kangal.

72. Matiana-Dharampur road.

73. Kothkai (Kheneti) Deori road.

74. Gumma-Jashla road.

75. Chhailla-Narkanda road.

76. Kunihar-Bainj-Hati-ki-Brahampukhar (section Laddi-ek-Adassrm) Deoth.

77. Kohelra-Penchagaon road.

78. Kufri-Chail road (section Kufri to Janedghat).

79. Junga-Janedhghat-Dabloon across Giri river.

80. Shergaon (section Chail to Giri) road.

81. Kungal to Baragaon road.

82. Bhara-Kumarsain link road.

83. Road Sarahan.

84. Luri-Karsog road.

85. Road from G.T. Jn. to Sum.

86. Tuini-Dodarkwar road.

87. Chergaon-Karcham road via Birum Pass.

88. Koti-Junga-Sidhpur road.

89. Fagu-Cheog Road.

90. Kotgarh-Behra-Horticulture road.

91. Bharari-Kumarsain link road.

92. Solan-Jungoli-Dhar Jn road (Section Solan to Bolugharti).

93. Solan-Jaunaji-Kota-Gaura road.

94. Saproon-Ochghat-Gaura road.

95. Dhami-Tattapani road (Jn of S.M to Playar).

96. Dussehra-Dhundan road (Part of S H way).

97. Mashobra-Baldian link road.

98. Mamligh-Bill road.

99. Tutu-Badheri-Subathu road (Tutu to Ghqmber).

100. Tutu-Tavi road.

101. Boileauganj-Jutogh road.

102. Link road from Thanedhar-Bhutti road to village Loga and Shathla.

(b)Road Round Prospect Hill

(V)Zila Parishad Roads -

103. Nowalghat to Kobi road.

104. Banalgi to Jatrog road.

105. Jatrog to Darwo.

106. Darwa-Shun road.

107. Kansakoti-Dulgaon road from Kansakoti to Gaona road.

108. Tattapani-Nankheri road.

109. Nala Joharji.

3. Shimla District

(i)National Highway:

110. N.H. No. 22 H.T. Road (Kalka to Jeori).

(ii)State Highways:

111. Kumarhatti-Nahan-Paonta-Dehradun.

112. Solan-Rajgarh-Minus road.

113. Shimla-Kunihar-Ramshahr-Nalaragh Himachal Pradesh boundary road.

(iii)Rural Roads:

114. Chail-Gaura road.

115. Sanjauli-Shogi road (I.C. Shogi link road).

116. Cart Road (Kalka-Shimla road) at shimla.

117. Totu-Boileauganj road.

118. Jutog (Totu-Haripur-Subathu road (section Mamlig to Gambar)

119. Tara Devi-Jutogh road.

120. Waknaghat-Subathu road.

121. Dharampur-Garkhal road up to district boundary (Sakb rood).

122. Gorkhal-Subathu road.

123. Kalka-Kasauli road.

124. Pinjor-Nalagarh road.

125. Nalagarh-Bharatgarh road.

126. Nalagarh-Swarghat road.

127. Rameshahr-Nerli road (section suna to Nerli).

128. Rameshahr-Sain-Baddi road.

129. Baddi-Barotiwala road.

130. Nalagarh-Ropar road.

131. Kaithlighat-Sairi road.

132. Solan-Subathu road.

133. Garkhal-Kuthar road (section Garkhal to Shaktighat).

134. Dharampur-Kasauli road.

135. Garkhal to Sanawar road.

136. Dharampur-Sanawar road.

137. Nalagarh-Baddi road.

138. Kandaghat-Chail-Kufri road.

139. Motor road round Shimla.

140. Kandaghat local road.

141. Round Prospect Hill road.

142. Chail-Solan road.

143. Kandaghat-Subothu road.

144. Kandaghat-Chail-Jhajja road (section Chail to Jhajja).

145. Totu-Haripur-Garkhal road.

4. Bilaspur District

(i)State Highways:

146. Ghumarwin-Sarkoghat-Jogindernagar road.

147. Ghagas-Haritalyanagar-Bhota-Hamirpur-Nadaun-Jawalamukhi-Kotla road.

(ii)Border Roads:

148. Kiratpur-Bilaspur road.

149. Shimla-Mandi road via Bilaspur.

(iii)Rural Roads:

150. Nagaon-Beri road.

151. Brampukhar-Jukhala-Markanda-Alikhad crossing road.

152. Swarghat-Nainadeviji-Bhakra road l/C link to Shri Nainadeviji Temple.

153. Bhakra-Ghumarwin road.

154. Alikhad crossing Ghumarwin Ladror road (section Dedhol) to Ladror.

155. Dahr-Bhagher road.

156. Bhagher-Berthin road.

157. Bhagher-Ghauntr road.

158. Smoh-Gherwin road.

159. Panoh-Harlong-Samaila road.

160. Berthin-Dadhol road.

161. Bam-Banoh road.

162. Ganguwal-Toba road.

163. Ganguwal-Bassi-Guru-ka-Lahore road.

164. Dadhol-Haritalyanagar road (Part of S.H way).

165. Ladror-Hatwar road.

166. Auhar-Baijapur-Chounta road.

167. Dehar link road.

168. Kandror-Kunger Hatti road.

169. Bilaspur-Bagher road.

170. Road Passing through Ghumarwin Bazar.

171. Bhakara-Malroon road.

172. Sarkaghat-Tikra road.

173. Brampukhar-Deothi road.

174. Jakat Khana-Jamli road.

175. Jamli to Patan-Pangjan road.

Zila Parishad Roads:

176. Harkhar-Panjaoin road

177. Berthin-Dhalberi road.

178. Ghumarwin-Pandoh road.

179. Galian-Sunhanj road.

180. Kallar-Haritalyanogar road

181. Jhandutta-Badai-Balyaur road

182. Dushlehra-Bhrolikalan road.

183. Jakoo-Hatwar road.

184. Baroka-Nakohra road.

5. Sirmaur District

(i)State Highways:

185. Lalghat-Paonta-Rajban-Rohru-Sungri-Narkanda road

186. Kumarhatti-Nahan-Paonta-Dehradun road.

187. Kala Amb-Nahan-Dadhau-Chopal road.

188. Solan-Rajgarh-Minus road.

189. Banethi-Rojgarh-Sainj road.

(ii)Rural Roads:

190. Yaswant-Nagar-Dhamla road.

191. Road from Tandia to join Banethi Rajgarh-Sainj-road to Kheri Bridge.

192. Road from Oachghat to Narag to Sarahan.

193. Sarahan-Chandigarh road.

194. Deha-Chopal road at Karkoli to Rajana Barog, Barog-Jarog-Koti-Dhamar-Krir-Godahan Millar Kothi Abroal-Bhambo-Kunth-Shillai.

195. Nahan-Dadhau-Rajban road (section Dadhau to Rajban).

196. Road from Nahan to Kaulanwala to Bhood via Surla.

197. By-pass to Nahan Town.

198. Kala Amb to Trilokpur road.

199. Kolar-Bilaspur road.

200. Badri Nagar-Zamniwala-Ganguwal road.

201. Sataun-Dakpather road.

202. Road from Kofuta to Koti.

203. Shilla-Gundahan road.

204. Road from Haban to Yaswant Nagar via Dhaman.

205. Ghandna-Bhawai-Sainjghat road.

206. Junga-Janedghat-Dabblom-Across Giri to Shergaon.

207. Road from Yaswant Nagar to Rassi-Gossain to Tendiars to Manal to Bajona to Berthan.

208. Paonta-Bhangran-Amboya-Nagtha road.

209. Sangrah-Banog road.

210. Nerpul-Bhal road.

211. Gaura-Chail road.

212. Dhirja-Jaunaji Solan road (section Dharaja to Dhamkari).

213. Majra link road.

214. Behral road.

215. Road from Jalal river to Lawsa Chowkai.

116. Sirmourital-Kandela-Khajjiar road.

217. Dharyar-Marighat-Narang road.

(iii)Zila Parishads Roads Development and Forest Department.

218. Cheordhar to Dhor village.

6. Mandi District

(i)State Highways:

219. Shimla-Mandi road via Tattapani.

220. Ghumarwin-Sarkaghat-Jogindernagar.

221. Una-Aghar-Bhambla-Rewalsar-Mandi road.

(ii)Border Roods:

222. A.P.K. Road Pathankot-Kulu-Mandi road.

223. Shimla-Mandi road via Bilaspur.

(ii)Rural Roads:

224. Keludhar-Sainj road.

225. Nainj-Karsog road.

226. Keludhar-Chhatri road.

227. Karsog link road (from Shimla-Mandi road via Tattapani).

228. Jach-Pressi-Pangna road.

229. Bakrot Janjehli road.

230. Tattapani Pandar road.

231. Shri-Sundernagar-Jaidevi Ji-Rohngla road.

232. Road from Nalsar to Chunam to connect Shri Sundernagar-Joi Devi and Karsog.

233. Road from Chail Junction to Janjehalli.

234. Janjehalli-Godagossain road.

235. Bali-Sunder-Wani-Bodagossain road.

236. Thalot-Shillabagi-Lamba-Thatch road.

237. Pandoh-Sarachi road.

238. Chail-Gohar-Pandoh road.

239. Dehar link road.

240. Dehar-Tanfalghat-Baldawara road.

241. Sundernagar-Jai Leda-Kalkhar road.

242. Mandi-Bhambla road (section Rattikhad to Kolkhar).

243. Shri Ratti Kalkhar-Bhambla (old road).

244. Rewalsar-Jamni-Fatehpur road as Sarkoghat-Ghumarwin road

245. Rewalsar-Pingla-Thana-Dharampur road.

246. Talyahar-Pingla-Thana-Sarkaghat road

247. Sarkaghat-Tihra-Sandhol road.

248. Mandi-Tungal-Thana-Dharampur road.

249. Shri Ganpati-ki-Sarak near Mandi Town.

250. Uhl Valley road.

251. Parasar-Kataula road.

252. Aut-Takoli-1 Parsar road.

253. Ghatasani-Jaitingri-Tuin road.

254. Shri Baijnath-Ladbharol-Kanda Pattan road.

255. Chobin-Banandor road.

256. Dharampur-Sandhol road.

257. Bagasaid-Sukori road.

258. Rakini Pangna road.

259. Kot-Shri Devi Dhar road.

260. Alsindi-Bagsaid-Charmour road.

261. Khil-Pressi via Pangna road.

262. lamba-Thach to Cheoni road.

263. Balichowki to Thachi road.

264. Mandi-Motipur-Gohar road.

265. Shri Krishan-Nagar (Mahaual to Pandol link road on Shri Baij Nath-Chobin road).

266. Pashohan to Marwahan road.

267. Baijali-Kandoha-Pandoh road.

268. Approach road to Bir village.

269. Drang-Bashai road.

270. Raur jeepable road.

271. Sarori-Rina road.

272. Thalher-Chanderukri road.

273. Parchu-Saijoo-Piplo road.

274. Mandi-Kataula road.

275. Kataula-Kandi road.

276. Ratti link road.

277. Slapper-Tattapani road.

278. Lohardi-Basarni rood.

279. Sundernagar-Sairi-Kothi road.

280. Baggi link road.

281. Parasar Baijaura road.

282. Roti Barjwanoo road (old Shimla-Mandi road via Ratti).

283. Karsog Parlog road.

284. Thung to Shri Shikari Devi.

285. Ghiaro to Marla.

286. Lili to Chorhi Tondi.

(iv)Zila Parishads roads (Development and Forest Departments).

287. Wah Devi link road.

288. Palasi-Tanfalaghat rood.

289. Sarousi-Risa road.

7. Lahaul and Spiti District

(i)State Highways:

290. Sansari-Kilar-Pangi-Udhaipur-Thirot-Tandi road.

291. Gramphoo-Kelong rood.

Border Roads:

292. Pathonkot-Mandi-Kulu-Manali-Kelong-Leh road (APK Rd).

293. Gramphoo-Kibbar road.

294. Rehl to Rohtang Top.

295. Rangrik-Summdo.

(iii)Rural Roads:

296. Jagat Sukh-Hamta Pass.

297. Streets in Keylong City.

298. Battal Kot to mud in Pin Valley road.

299. Battal to Chamdara Tal road.

300. Darcha-Taskur road.

301. Mooring to Naigaloee.

302. Chhetri-Hamta Pass road.

3. Kulu District

(i)State Highways:

303. Sainj-Luri-Banjar-Aut road.

(ii)Border Roads.

304. Pathankot-Kullu-Manali-Keylong Leh Road (APK).

(ii)Rural Roads:

305. Nirmand-Arsu-Bhagi Bridge to Sarahan road.

306. Luri-Delash-Kandaghai-Chowari-Khanag road.

307. Nagan to Shahbad-Chhiera-Chhatri road.

308. Road to Nither from Luri Delash road.

309. Banjar-Rampur road via Busshloo Pass (section Banjar to Bathod)

310. Banjar-Godagossain road.

311. Larji Sainj-Dhogi road.

312. Bhuntar-Godra road.

313. Bhuntar-Manikaran road.

314. Manikaran-Phulge road.

315. Kulu-Bajli-Mahadev road (Improvement).

316. Widening and Improving of Kulu Manali left Bank road.

317. Kulu-Karaun road.

318. Nagar-Katrain road.

319. Approach road to Nagar.

320. Road from Forest Rest House to Tourist Rest House Manali.

321. Improvement of roads in Dhalpur Maidan.

322. Palchan to Soling road.

323. Bali Chowki-Goda Gossain road.

324. Banjaurp-Kandi road.

325. Approach and links of Shimla-luri-Aut road.

326. Jagatsukh-Hemta-Pass road.

327. Approach and link to Kulu tehsil.

328. Road from Manali Forest Rest House to Sun Shine Orchards Log huts.

329. Approach from Nangar to P.W.D. Rest House Kulu.

330. Patli Kuhl Nagar road.

331. Approach road to Vashist.

332. Approach road to Nagar Castle and Health Centre Nagar.

333. Balhana-Dalesh-Kandaghai road.

(iv)Zila Parishad Roads (Development and Forest Roads):

334. Baghi-Pandho road.

335. Koti-Tich-Logging road.

336. Mahilli Nagar-Mathkohar road

337. Gharas-Narol road.

338. Chhechhpur-Kulu road

9. Chamba District

(i)State Highways:

339. Sansari-Kiler-Pangi-Udaipur-Thirot-Tandi road.

340. Pong Dam-Reh-Demta-Nurpur-Malkwal-Chowari-Chamba road

341. Shahpur-Bakloh road.

342. Pathankot-Banikhet-Chamba road (section Himachal Pradesh Boundary to Chamba).

343. Bathri-Sundla-Langhera-Jammu-Boundory rood.

344. Ahju-Kharamukh-Chamba-Tissa-Killar road.

(ii)Rural Roods:

345. Bharmour-Manimehesh road.

346. Kharamukh-Bharmour road.

347. Sihunta-Raipur road.

348. Samota-Tikkar-Gola Batla road.

349. Mehla-Tikri road.

350. Ghatansi-Bharat-Hubbar-Chowari road.

351. Dalhousie-Buladra-Ghatasni road.

352. Naini Khad-Chun-Sherpur road.

353. Dalhousie-Khajiar to Jn of Chamba-Chowari road.

354. Chambo-Sahoo road.

355. Sahu-Kini road.

356. Maredi-Sillaghat road.

357. Kiani-Koti road via Chakloo (Kiani to Chakloo).

358. Churah-Sherpur road.

359. Sundla-Girjundu road.

360. Siluni-Kiloor road.

361. Rakhalo-Jassaurgarh-Chanju road.

362. Chakoli-Himgiri-Tissa road.

363. Tissa-Kandala-Jhajja-Kothi road

(b)Tissa-Sai-Kothi-Jhajja-Kothi.

364. Bajaroo link road.

365. Nakror-Tikkrigarh road.

366. Kila-Dugli-Kainthli road.

367. Masroond-Kallel link road.

368. Bharmour-Harsar-Kungti road.

369. Pukhri-Masrooni road.

370. Rood from Masroond-Sandhi-Mannair-Sill Bhaitk.

371. Mayor Valley road.

372. Garualh Valley road.

373. Durgethi-Trilokiath road via Kalicho Pass.

374. Saichu Valley road along Saicha valley Nallah.

375. Road from Beeling to Shaks Nallah through Kelong town.

376. Chamba Banikhet road (above parel).

377. Link road via Police line.

378. Kiani-Raianagar-Chakloo road.

379. Bagga-Anihar-Alhini road.

380. Chamba-Jamwar road.

381. Kiani-Bagori-Shakh-Dehra road.

382. Bharmour-Kugti road.

383. G.P.O. Pakrota road.

384. Tissa-Shawa-Goya-Cot road.

385. Nakkror-Tikri-Bhogi road.

386. Link road from Chamba-Tissa-Alwar road to Bhajroroo.

387. Garh to Sir Kund (link from Kianai-Shaktidehra near village Garh to Sir Kund via Bharotha and Khathetoo.

388. Lujai Valley road.

389. Bairagarh-Gallah-Miyar-Shri Devi Kothiji.

390. Nagon-Khajjiar road.

(iii)Zila Parishad roads (Development and Forest Roads):

391. Sahoo-Kiri road.

10. Kangra District

(i)State Highways:

392. Ghagas-Haritalyanagar-Bhota-Hamirpur-Nadaun-Jawalamukhi-Kotla road.

393. Una-Aghar-Bhamla-Rewalsar-Mandi road.

394. Dharamsala Kangra Hoshiarpur H.P boundary rood.

395. Nangal Una-Amb-Mubarikpur-Talwara road.

396. Pong Dam-Reh Demote Nurpur Malkwal-Chowari-Chambo road.

(ii)Border Roods:

397. Pathankot-Kulu-Monali-Keylong-Leh road (APK road).

(iii)Rural Roods:

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