Section 101 in Andhra Pradesh Panchayat Raj Act, 1994
101. Prohibition against making holes and causing obstruction in public roads.
(1)No person shall make a hole or cause any obstruction in any public road vested in a Gram Panchayat except with the previous permission of the Executive Authority and subject to such conditions as the Executive Authority may impose.(2)When such permission is granted such person shall, at his own expense, cause such hole or obstruction to be sufficiently fenced and enclosed until the hole or obstruction to be sufficiently lighted during the night.(3)If any person contravenes the provisions of this Section, the Executive Authority shall fill up the hole or remove the obstruction or cause the hole or obstruction to be lighted, as the case may be, and may recover the cost of so doing from such person.
