Section 47(3) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(3)After the requisition under sub-section (2) has been complied with, the Chief Executive Officer or any other officer authorized by him may, if he thinks fit, deploy by written order, a police officer or officer or other employee of the Authority, to watch the premises in order to ensure that the erection of the building or the execution of the work is not continued and the cost of such deployment shall be paid by the person at whose instance such erection or execution is continued or against whom an order under sub-section (1) is made.
