Section 116(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The Gram Panchayat shall as regards private cart-stands already lawfully established, and may, at its discretion, as regards new private cart-stands, grant the licence applied for subject to such conditions as the Gram Panchayat may think fit as to supervision and inspection, conservancy and such other matters as may be prescribed, or the Gram Panchayat may refuse to grant such licence, for any new cart-stand.
