Section 187(a) in The Himachal Pradesh Municipal Corporation Act, 1994
(a)the municipality shall not, in respect of such street, grant permission to do any act the doing of which without the written permission of the municipality is punishable under section 183 or section 184 or allow any building to be set forward under the provisions of sub-section (2) of section 186 except with the sanction of the State Government which may be given in respect of a class of cases generally or in respect of a particular case;
