Section 202(y) in The Himachal Pradesh Municipal Corporation Act, 1994
(y)for regulating or prohibiting the cutting or destroying of trees or shrubs, or the making of excavations or removal of soil or quarrying, where such regulation or prohibition appear to the municipality to be necessary for the maintenance of water supply, the preservation of soil, the prevention of land slips or of the formation of ravines or torrents, or the protection of land against erosion of the deposit thereon of sand, gravel or stones;
