Section 8(1) in The Himachal Pradesh Road Side Land Control Rules, 1970
(1)Before deciding any application, made to him under section 6 (1) of the Act, the Collector shall call for the recommendations of the Executive Engineer-in-charge of the area and give due consideration thereto provided that in case such Executive Engineer so desires, the Collector shall give him a personal hearing also in the presence of the applicant.
