Section 103(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)If any person, without the previous sanction of the Gram Panchayat, occupies any land which is set apart for any public purpose and is vested in or belongs to it, he shall be bound to pay in respect of such occupation such sum as may be demanded by the Gram Panchayat by way of penalty; and any such sum may be recovered in the manner hereinafter provided.
