Section 39(1) in The Himachal Pradesh Town and Country Planning Act, 1977
(1)Where any development has been carried out as indicated in section 38 the Director may, within five years of such development deserve on the owner a notice requiring him, within such period being not less than one month and not exceeding three months as may be specified therein from the date of service of the notice -(a)in cases specified in clause (a) or (c) of section 38 to restore the land to its condition existing before the said development took place;(b)in cases specified in clause (b) or (d) of section 38 to secure compliance with the conditions or with the permission as modified:Provided that where the notice requires the discontinuance of any use of land, it shall be served on the occupier also
