Section 129(2) in The Himachal Pradesh Police Act, 2007
(2)If any direction or order made under this section relates to any matter with respect to which there is a provision in any other law, rule or byelaw of the Municipal Corporation or municipalities or local authorities in relation to public health, convenience or safety of the locality, such direction or order shall be subject to such law, rule or byelaw.Chapter-XV Miscellaneous
