Section 75(3) in The Himachal Pradesh Police Act, 2007
(3)A notification issued under sub-section (1) and approved under sub-section (2) shall cease to operate on the expiration of such period but not exceeding two years, as may be specified in the notification:Provided that if a resolution approving the continuation of such a notification is passed by the State Legislature, the notification shall continue to be in force for such further period but not exceeding two years from the date on which it would otherwise have ceased to operate, as may be specified in the resolution.
