Section 95(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)No person shall work a quarry in, or remove stones, earth or other material from, any place within twenty metres of a public road or of other immovable property vesting in or belonging to the Gram Panchayat except under a licence issued by a Gram Panchayat. The Gram Panchayat may either grant or refuse to grant a licence and in the later case the reasons for refusal shall be communicated to the person concerned.
