Section 115 in Andhra Pradesh Panchayat Raj Act, 1994
115. Public landing places, cart-stands etc.
- Subject to such rules as may be prescribed, the Gram Panchayat may : -(a)provide public landing places, halting places, and cart stands (which last expression includes stands for animals and vehicles of any description including motor vehicles) and levy fees for their use:Provided that it shall be open to the Gram Panchayat to permit any person to compound such fees by paying in lieu thereof such lumpsum amount as may be fixed by the Gram Panchayat;(b)where any such place or stand has been provided, prohibit the use for the same purpose by any person within such distance thereof, of any public places or the sides of any public road, as the Gram Panchayat may, subject to the control of the Commissioner specify.
