Section 6(2) in The Himachal Pradesh Land Preservation Rules, 1983
(2)The said officer shall visit the area and among other things shall study the following aspects:-(i)The necessity of getting the works executed and fixing the time limit for the execution of such works;(ii)The nature of damage being done to the adjoining property including habitation by the stream/Cho;(iii)Necessity of regulating the flow of water by draining the streams to minimise the damage;(iv)Desirability & feasibility of reclaiming the land in the stream Cho bed;(v)Desirability and feasibility of execution of other works and measures for such execution of works.
