Section 126 in The Himachal Pradesh Municipal Corporation Act, 1994
126. Consent of municipality to establish new factories or workshops.
(1)Within any municipal area no person shall establish a new factory or workshop without having obtained the consent of the municipality.(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.(3)Whosoever commits a breach of the provisions of sub-section (1) or sub-section (2) shall, on conviction be punishable with a fine, which shall not be less than one hundred rupees, and more than one thousand rupees, and when the breach is a continuing one, with a further fine of one hundred rupees for every day, after the first, during which the breach continues.
