Section 97I(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)The Gram Panchayat or as the case may be, the Gram Sabha shall exercise such powers and perform such functions in such manner and to such extent as may be prescribed in respect of the following matters, namely:-(a)the ownership of minor forest produce;(b)enforcement of prohibition or regulation or restriction of the sale and consumption of any intoxicant;(c)management of village markets by whatever name called; and(d)exercising control over money lending to the Scheduled Tribes.
