Section 22 in The Himachal Pradesh Panchayati Raj Act, 1994
22. Powers regarding naming of streets and numbering of buildings.
(1)A Gram Panchayat may-(a)cause a name to be given to a street by affixing it to or painting it on any building or otherwise in such position or manner as it may think fit; and(b)cause a number to be affixed to or painted on any building in such a position or manner as it may think fit.(2)The Gram Panchayat may require the owner or occupier of any building to paint thereon a number or itself cause such a number to be painted on any building.(3)Any person destroying, pulling down, defacing or altering any name plate of a street or number affixed to or painted on a building under sub-sections (1) and (2) or affixing to or painting on a building a different name or number from that affixed or painted by or under the order of the Gram Panchayat shall, on conviction, be liable to fine which may extend to one hundred rupees. The fine shall be recoverable in the prescribed manner.
