Section 187 in The Himachal Pradesh Municipal Corporation Act, 1994
187. Government street.
- Notwithstanding anything contained in sections 183, 184 or 186, or in clause (v) of section 202 and subject to any general or special order that the State Government may make in this behalf, if any street is vested in the State Government -(a)the municipality shall not, in respect of such street, grant permission to do any act the doing of which without the written permission of the municipality is punishable under section 183 or section 184 or allow any building to be set forward under the provisions of sub-section (2) of section 186 except with the sanction of the State Government which may be given in respect of a class of cases generally or in respect of a particular case;(b)the municipality shall, if so required by the State Government, exercise the power conferred upon it by sub-section (2) of section 183 or sub-section (2) of section 184 or sub-section (1) of section 186 or clause (v) of section 202 or any bye-law made in exercise of the power conferred by clause (v) of section 202 in respect of any encroachment or over hanging structure on or over such street or any material, goods or articles of merchandise deposited on such street, or fence, post, stall or scaffolding erected or set up in any such street or in respect of any building or part of a building which projects beyond the regular line of such street.
