Section 209 in The Himachal Pradesh Municipal Corporation Act, 1994
209. Power of municipality to direct modification of sanctioned plan of a building before its completion.
(1)For the purposes of drawing up of a building scheme for built up areas and a town planning scheme for un-built up areas, the municipality may, and if so required by the State Government shall, cause the geological survey of the municipal area conducted by such persons and in such manner as may be prescribed.(2)Where the building plan is sanctioned, the person, at whose instance building operations are to be carried out shall, after the excavation of the foundation and before starting construction thereon, intimate the municipality about the excavation of the foundation.(3)For the purpose of ascertaining, whether the strata of the land, over which a building is to be erected is geologically fit, and the building operation thereon can be carried out in accordance with the sanctioned plan, the municipality may, within seven days from the intimation under subsection (2), cause inspection of excavated foundation to be made by such persons as it may direct, and in such manner as may be prescribed:Provided that the person at whose instance the building operations are carried out shall be associated in the inspection.(4)The persons making the inspection under sub-section (3), may communicate to the person, from whom intimation under sub-section (2) has been received, its views in regard to the result of such inspection and may after ascertaining the opinion of the said person, recommend to that person the action to be taken as a result of such inspection and also report to the Executive Officer of the municipality, the action, if any, which is proposed to be taken for the purposes of implementation of any such recommendation.(5)On the receipt of the report under sub-section (4), the municipality may, within seven days from the date of intimation under subsection (2), give such direction to the person concerned, as it may deem fit.(6)Notwithstanding anything contained in the preceding subsections, if at any time before the completion of a building of which the erection has been sanctioned under section 208, the municipality finds that any modification of the sanctioned plan is necessary, the municipality may, subject to the compensation for any loss to which the owner may be put, direct that building be modified accordingly.
