Section 14(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)The Gram Panchayat, after preparing a model plan for the village which has been approved by the Gram Sabha and the prescribed authority by written order, may-(a)direct that before erecting, re-erecting or adding to a building, wall ora platform every person shall present an application to the Gram Panchayat and that no building, wall or platform shall be erected, re-erected or added to in conflict with the model plan or in advance of an alignment to be specified on land demarcated by the Gram Panchayat; and(b)specify the space which shall intervene between any new or enlarged building and the building next adjacent or any road in the village.
