Section 112(1) in The Himachal Pradesh Police Act, 2007
(1)A Magistrate or the Superintendent of Police of the District or any other Police Officer not below the rank of Sub-Inspector authorized by him by a general or special order may, for any public purpose, by public notice, temporarily reserve any street or other public place and prohibit persons from entering the area so reserved, except on such conditions as may be specified in the notice.
