Section 30(iii) in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
(iii)being an officer of the Municipal corporation, Notified Area Committee or Municipal Committee, duty bound to prevent encroachment over the land belonging to these bodies; intentionally or knowingly permits, connives, abets or suffers on account of his omission to detect or report an encroachment in areas within his jurisdiction shall be punished with imprisonment of either description which shall not be less than one year but which can be extended to three years and shall also be liable to fine:
