Section 30 in The Himachal Pradesh Town and Country Planning Act, 1977
30. Application for permission for development by others.
(1)Any person, not being the Union Government, State Government, a local authority or a special authority constituted under this Act intending to carry out any development on any land, shall make an application in writing to the Director for permission, in such form and containing such particulars and accompanied by such documents as may be prescribed.(2)Such application shall also be accompanied by such fee as may be prescribed.
