Section 202(z) in The Himachal Pradesh Municipal Corporation Act, 1994
(z)for fixing places where timber or wood of any description may be stacked, and for regulating the manner in which such timber or wood, as the case may be, stacked, where such regulation appears to the municipality to be necessary for the prevention of fire or other danger or grave inconvenience to the public or of landslips or other injurious disturbance of the surface of any land ;(za)for fixing charges in the municipal area -(i)for persons working as job porters for the conveyance of goods ;(ii)for animals or carriages let out on hire for a day or part thereof ; and(iii)for persons impelling or carrying carriages ;(zb)for fixing the fees payable for such licences as are referred to in this section, and the conditions on which such licences are to be granted and may be revoked.
