Section 203(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)The municipality shall by bye-law -(a)prescribe the manner in which notice of the intention to erect or re-erect a building shall be given to the municipality ;(b)require that with every such notice shall be furnished a site plan of the land on which it is intended to erect or re-erect such building and a plan and specification of the building, of such character and with such details as the bye-law may require :[Provided that every such plan and specification shall be duly signed by a qualified Structural Engineer or Architect or Planner or Junior Engineer or Draughtsman who is registered with the municipality, on payment of such fee as may be fixed by the municipality;] [Proviso substituted vide Act No. 20 of 2007.]Explanation. - For the purposes of this clause the expression "a qualified Structural Engineer" means a graduate (civil) engineer ; and(c)where the building appears likely to be used as a factory, require the provision of adequate housing accommodation in connection therewith :Provided that the State Government may of its own or on a representation from any municipality alter, vary or modify the bye-laws so as to suit the particular needs of the municipality.
