Section 102(1) in Telangana Panchayat Raj Act, 2018
(1)The Gram Panchayat may by notice require the owner, occupier or farmer of any private market to,-(a)construct approaches, entrances, passages, gates, drains and cess-pits for such market and provide it with latrines sufficiently as the Gram Panchayat may think fit;(b)roof and pave the whole or any portion of it or pave any portion of the floor with such material as will in opinion of the Gram Panchayat secure imperviousness and ready cleansing;(c)ventilate it properly and provide it with an adequate supply of water;(d)provide passages of sufficient width between the stalls and make such alterations in the stalls, passages, shops, doors or other parts of the market as the Gram Panchayat may direct;(e)keep it in a clean and proper state, remove all filth and refuse therefrom and dispose of them at such place and in such manner as the Gram Panchayat may direct; and(f)make such other sanitary arrangements as the Gram Panchayat may consider necessary.
