Section 53(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(2)If any infrastructure such as retaining wall, parapet, railing, sewerage line, water supply line, drainage, electric line, plants, street or furniture etc is damaged by any individual, the cost of the repair alongwith 50% of the cost of repair as service charges shall be recovered from him, failing which he shall on conviction be punishable with imprisonment for a term not exceeding three months.
