Section 125(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)No place within a municipal area shall be used for any of the following purposes, namely: -(a)melting tallow, dressing raw hides, boiling bones, offal or blood ;(b)soap house, oil-boiling house, dying house or tannery;(c)brick-field, brick-kiln, charcoal kiln, pottery or lime-kiln.(d)any other manufactory, engine-house, storehouse, or place of business from which offensive or unwholesome smells, gases, noises or smoke arise ;(e)yard or depot for trade in unslaked lime, hay, straw, thatching-grass, wood charcoal or coal, or other dangerously inflammable material ;(f)store-house for any explosive, or for petroleum or any inflammable oil or spirit;except under a licence, obtained by the owner or occupier from the municipality which shall be renewable annually.
