Section 31(5) in The Himachal Pradesh Town and Country Planning Act, 1977
(5)If the Director does not communicate his decision whether to grant or refuse permission to the applicant within six months from the date of receipts of his application, such permission shall be deemed to have been granted to the applicant on the date immediately following the date of expiry of six months:Provided that in computing the period of six months the period in between the date requisitioning any further information of documents from the applicant and date of receipt of such information or documents from the applicant shall be excluded.
