Section 115(2) in Telangana Panchayat Raj Act, 2018
(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 6.00 p.m. and 8.00 a.m.
