112. Purposes for which places may not be used without license.
(1)The Gram Panchayat may notify in the prescribed manner, that no place within the limits of the village shall be used for any one or more of the purposes specified in the rules made in this behalf without a license issued by the Gram Panchayat in the prescribed manner and except in accordance with the conditions specified in such license:Provided that no such notification shall take effect until the expiry of a period of sixty days from the date of publication:Provided that if no order is passed on the application for issuance of license by the Gram Panchayat, either approving or rejecting it, within a week from the date of such application, approval shall be deemed to have been given and such deemed approval may be notified in a manner as may be prescribed by the Government.(2)Appeal against the rejection of license shall lie to the District Collector.
