Section 126(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)The consent of the municipality may be given without condition or subject to the condition that the owner or user of the said factory shall provide adequate housing accommodation for labourers employed in the factory or for any proportion or class of such labourers:Provided that the consent of the municipality shall not be withheld for any reason except the refusal of such owner or user to comply with such condition:Provided further that if the municipality neglects or omits to give its consent within a period of two months from the date of applications such consent shall be deemed to have been given without condition.
