Section 8(1) in The Himachal Pradesh Police Act, 2007
(1)The State Government may, in consultation with the Director - General of Police, by notification, constitute the entire geographical area of the State into one or more Police Zones, each with its headquarters. Each Zone, comprising of two or more Police Ranges, shall be headed by an officer of the rank of Inspector-General who shall be responsible for superintendence and control of the police administration of the Zone and shall report to the Director-General of Police.
