Section 72 in The Himachal Pradesh Police Act, 2007
72. Constitution of Urban Police Districts, Sub- Divisions and Police Stations.
(1)For the better policing of an urban area declared to be a Municipal Corporation or a Municipal Committee or a Nagar Panchayat, the Government may, on the basis of norms to be prescribed, create a Police Station, Police Sub-Division or Police District with the territorial jurisdiction of such urban area.(2)A Police District or a Police Sub-Division or a Police Station, created under sub-section (1), shall be called an `Urban Police District' or `Urban Police Sub-Division' or `Urban Police Station' as the case may be.
