Section 27(b) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(b)For a potter or brick maker or tile maker or for the person who makes use of any of the aforesaid articles in his professional work at the place where he carries on the work of his profession but where trade in any of these articles is carried on a big scale at any place and on account of digging of earth therefor, there is risk of destruction and of becoming useless of any building or cultivation or arising of difficulties in the ordinary requirements of villages or endangering public health, the Tahsildar shall for that purpose select and assign some plots and notify, the same and no person among them shall be authorised to dig earth at any place other than the said plots.
