Section 142(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)For the purpose of efficiently draining any building or land the municipality may, by notice, in writing, -(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or part-owner of such buildings with such materials and in such manner as may be approved by the municipality ; and(b)require such paving to be kept in proper repair.
