Section 196(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Whoever, without the permission of the municipality, pickets animals or collects carts on any street, or uses any street as a halting place, for vehicles or animals of any description or as a place of encampment or causes or permits animals to stray shall be punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.
