Section 4 in Himachal Pradesh Freedom of Religion Act, 2006
4. Notice of intention.
(1)A person intending to covert from one religion to another shall give prior notice of at least thirty days to the District Magistrate of the district concerned of his intention to do so and the District Magistrate shall get the matter enquired into by such agency as he may deem fit:Provided that no notice shall be required if a person reverts back to his original religion.(2)Any person who fails to give prior notice, as required under subsection (1), shall be punishable with fine which may extend to one thousand rupees.
