Section 6 in The Himachal Pradesh Town and Country Planning Act, 1977
6. Survey.
(1)The Director shall, with a view to prepare the existing land use map, and other maps as are necessary for the purpose of regional plan,-(a)carry out such surveys as may be necessary;(b)obtain from any department of Government and any local authority such maps, survey reports and land records as may be necessary for the purpose.(2)It shall be the duty of every Government department and local authority to furnish, as soon as may be possible, maps, reports and record, as may be required by the Director.
