Section 14(1) in The Himachal Pradesh Police Act, 2007
(1)For the better general administration of the district, it shall be lawful for the District Magistrate , in addition to the powers conferred under the provisions of the Criminal Procedure Code or any other law for the time being in force, to issue directions to the Police of the district in respect of the following, namely :-(i)Matters relating to the promotion of land reforms and the settlement of land disputes including removal of encroachments on Government land, common lands and forest land;(ii)Matters relating to projects of State-level importance particularly in relation to power, industry and tourism;(iii)Matters relating to extensive disturbance of the public peace and tranquility in any part of the district;(iv)Matters relating to the conduct of elections to any public body or holding of any function or event of public importance;(v)Matters relating to the handling of natural or manmade disasters or major accidents;(vi)Matters relating to situations arising out of any external aggression, threat to internal security, insurgency, riots, industrial or other strikes etc.;(vii)Matters relating to protection of women, weaker sections and minorities;(viii)Any matter, not within the purview of any one department and affecting the general welfare of the people of the district or arising out a judicial pronouncement, necessitating the District Magistrate to use the services of the Police; and(ix)Such other matters as the State Government may assign from time to time in the public interest.
