Section 180 in The Himachal Pradesh Municipal Corporation Act, 1994
180. Penalty.
- Whoever begins, continues or completes the laying out or making of a street without giving the notice required by section 176 or in contravention of any written directions made under section 178 or of any bye-law or provision of this Act, shall be liable to a fine which shall not be less than fifty rupees and more than five hundred rupees.
