Section 208(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)The municipality shall refuse to sanction the erection or re-erection of any building in contravention of any bye-law made under sub-section (1) of section 204 or in contravention of any scheme sanctioned under sub-section (3) or sub-section (4) of section 205, unless it be necessary to sanction the erection of a building in contravention of such a scheme owing to the municipality's inability to pay compensation as required by section 186 for the setting back of a building.
