Section 128(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Whenever it appears, that any place registered or licensed under the preceding sections is a nuisance to the neighbourhood or likely to be dangerous to life, health or property, the municipality may, and if so required by the State Government, shall by notice require the occupier thereof to discontinue the use of such place, or to effect such alterations, additions or improvements as well, in the opinion of the municipality, render it no longer a nuisance or dangerous.
