Section 195 in The Himachal Pradesh Municipal Corporation Act, 1994
195. Roofs and external walls not to be made of inflammable materials.
- The municipality may direct that, within certain limits, to be fixed by it, the roofs and external walls of huts or other buildings shall not be made or renewed of grass, mats, leaves or other highly inflammable materials without the permission of the municipality in writing; and the municipality may, by written notice, require any person, who has disobeyed any such direction, remove or alter the roofs or walls so made or renewed, as it may think fit.
