Section 11(1) in The Himachal Pradesh Police Act, 2007
(1)Subject to such norms as may be prescribed, the State Government may, in consultation with the Director-General of Police, by notification, create as many Police Stations in a Police District as deemed necessary, with jurisdiction over such villages as may be specified in the notification, keeping in view the population, geography of the area, the crime rate, the workload with respect to the law & order and the distances to be traversed by the inhabitants to reach the Police Station:Provided that Government may create a Police Post, headed by a Non-Gazetted Officer Grade-I and with such number of other Non-Gazetted Police Officers as the Government may fix, within the local limits of a Police Station and such Police Post shall be under the overall control of the officer-in-charge of the Police Station concerned and shall be deemed to be a part of the Police Station.
