Section 211(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)[ Where the owner of the building submits the revised plan, after the work has been stopped by him or the work is completed by him and there are deviations from the sanctioned plan, the municipality may, subject to the special or general directions of the State Government under sub-section (3), compound the cases of deviations upto 10 % from the sanctioned plan:Provided that where the revised plan involves erection of building -(i)on any Government land or the land vested in a municipality or a local authority ; or(ii)by covering any public road, street, path or drain ; or(iii)by contravening the provisions of the Himachal Pradesh Roadside Land Control Act, 1968 (21 of 1969);the municipality shall not compound deviations from the sanctioned plan.] [Substituted for Sub-Section (2) vide Act No. 8 of 1997 effective w.e.f. 10.1.1997.](2-A) Any person aggrieved by the decision of the municipality under sub-section (2), may, within thirty days from the passing of the order by the municipality and in such manner as may be prescribed, appeal to the Deputy Commissioner.(2-B) Any person aggrieved by the decision of the Deputy Commissioner in appeal under sub-section (2-A), may, within thirty days from the order made by the Deputy Commissioner and in such manner as may be prescribed, appeal to the State Government.(2-C) The appellate authority may, for reasons to be recorded in writing, allow the appeals to be filed after the expiry of the period of thirty days specified in sub-sections (2-A) and (2-B) and for calculating the period of thirty days under the said sub-sections, the time spent in procuring the certified copies of the orders to be appealed against shall be excluded.(2-D) Notwithstanding anything contained in sub-sections (2), (2-A) and (2-B), the State Government may, in exceptional cases of extreme hardship, compound the cases of deviations from sanctioned plans.
