Section 122 in Andhra Pradesh Panchayat Raj Act, 1994
122. Power of Gram Panchayat to issue directions for abatement of nuisance caused by steam or other power.
(1)If in any factory, workshop or workplace in which steam power, water power or other mechanical power or electrical power is used, nuisance is caused by reason of the particular kind of fuel employed or by reason of the noise or vibration created, the Gram Panchayat may issue such directions as it thinks fit for the abatement of nuisance within a reasonable time to be specified for the purpose.(2)If there has been willful default in carrying out such directions or if abatement is found impracticable, the Gram Panchayat may,-(a)prohibit the use of the particular kind of fuel employed, or(b)restrict the noise or vibration by prohibiting the working of the factory, workshop or work-place between the hours of 9.30 p.m. and 5.30. a.m.
