Section 8 in The Himachal Pradesh Road Side Land Control Rules, 1970
8. Principles on which permission will be granted.
(1)Before deciding any application, made to him under section 6 (1) of the Act, the Collector shall call for the recommendations of the Executive Engineer-in-charge of the area and give due consideration thereto provided that in case such Executive Engineer so desires, the Collector shall give him a personal hearing also in the presence of the applicant.(2)Re-erection will not in any case be allowed within the road side land acquired by the Government to be part or the road.(3)The opening of sullage towards the road shall not be permitted.(4)The approach should be in such a manner as not to interfere with or endanger the flow of traffic on the road.
