Section 172(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The municipality may, and shall when so required by the State Government , fix premises with the approval of Deputy Commissioner either within or without the limits of the municipal area for the slaughter of animals for sale, or of any specified description of such animals, and may, with the like approval, grant and withdraw licences for the use of such premises, or if they belong to the municipality, charge rent or fees for the use of the same.
