Section 211(4) in The Himachal Pradesh Municipal Corporation Act, 1994
(4)Notwithstanding anything to the contrary contained in this Act, the municipality may, after affording a reasonable opportunity of being heard, deny or withdraw the civic amenities including water and sewerage connections, if the owner of the building makes deviations from the sanctioned plan by addition of a storey beyond the sanctioned plan, erection of a building on any Government land or land vested in the municipality or by covering any public road, street, path or drain.
