Section 6 in The Himachal Pradesh Roadside Land Control Act, 1968
6. Application for permission to build etc. and grant or refusal of such permission.
(1)Every person desiring to obtain the permission referred to in section 5 shall make an application in writing to the Collector in such form and containing such information in respect of the building,excavation means of access, motor-fuel-filling station era bus-queue shelter to which the application relates, as may be prescribed.(2)On receipt of such application, the Collector, after making such enquiry as he considers necessary, shall by order in writing, either -(a)grant the permission subject to such conditions, if any, as may be specified in the order, or(b)refuse to grant such permission.(3)When the Collector grants permission subject to conditions under clause (a) of sub-section (2) or refuses to grant permission under clause (b)of sub-section (2), the conditions imposed or the grounds of refusal shall be such as are reasonable having regard to the circumstances of each case.(4)The Collector shall maintain a register with sufficient particulars of all permission given by him under this section and the register shall be available for inspection without charge by all persons interested and such persons shall be entitled to take extracts therefrom.
