Section 18 in The Himachal Pradesh Panchayati Raj Act, 1994
18. Power to introduce prohibition.
(1)A Gram Panchayat may by vote of at least two-third majority of members, direct that intoxicating liquor may not be sold at any licensed shop within the local area of the Gram Panchayat.(2)When a resolution has been passed under sub-section (1), it shall take effect from the first day of April of the year next after such resolution.(3)Notwithstanding anything contained in any Excise Act and the rules made thereunder, such a resolution will be binding upon the Excise and Taxation Commissioner subject to the approval by the Government.
