Section 175(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)No person shall cut down any tree or cut off a branch of any tree, or erect or demolish any building or a part of a building or alter or repair the out side of any building, where such action is of a nature to cause obstruction, danger or annoyance, or risk of obstruction, danger or annoyance to any person using a street, without the previous permission in writing of the municipality.
