Section 108 in The Himachal Pradesh Municipal Corporation Act, 1994
108. Supervision and inspection of works.
- The municipality may, and, if so required by the State Government, shall, make provision for the supervision of the construction, and for the inspection of the storage reservoirs and all other works in any manner relating thereto or connected therewith, and may do all acts and things which may, from time to time, be necessary for the purpose of ensuring -(a)that the storage reservoirs and other works, as aforesaid, are constructed and carried out, as the case may be, in accordance with the requirements of the notice given under the preceding section ; and(b)that all such reservoirs and other works are of sufficient strength and durability, and may cause any such reservoirs or any other works as do not comply with the requirements of the notice or are unsuitable or insecure, to be removed and reconstructed or replaced to the satisfaction of the municipality.
