Section 140 in The Himachal Pradesh Police Act, 2007
140. Persons aggrieved may apply to State Government to annul, reverse or alter any rule or order.
- Any person adversely affected by any rule or order made by the State Government, under an authority conferred by this Act requiring the public or a particular class of persons to perform certain duties or functions, or to conduct themselves or those under their control in a manner described therein may make a representation to State Government to annul, reverse or alter the said rule or order.
