Section 124(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)If the Health Officer certified that the cultivation of any description of crop or the use of any kind of manure or the irrigation of land in any specified manner -(a)in any place within the limits of any municipal area is injurious or facilitates practices which are injurious to the health of person dwelling in the neighbourhood ; or(b)in any place within or beyond the limits of any municipal area is likely to contaminate the water-supply of such municipality or otherwise render it unfit for drinking purposes ;the municipality may prohibit the cultivation of such crop, the use of such manure or the employment of the method of irrigation so reported to be injurious, or impose such conditions with respect thereto as may prevent such injury or contamination :Provided that if it is notified by the State Government that the cultivation of such crop, the use of such manure, or the employment of such method of irrigation is prohibited or conditions are imposed with respect thereto, the municipality shall be deemed to have ordered such prohibition, or imposed such conditions, and shall issue notice, in accordance with the notification:Provided also that, when on any land to which such prohibition applies the act prohibited has been practised during the five years next preceding the prohibition, in the ordinary course of husbandry, compensation shall be paid from the municipal fund to all persons interested therein for any damage caused to them by the effect of such prohibition.
