Section 63(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)It shall be the liability of the municipality to pay the expenses, if any, which may be incurred by the State Government as also the liability in respect of the salary and allowances of the persons employed, by the municipality before taking over the management, for and in connection with the maintenance, construction, management and control of the water works, sewerage-works or roads.
