Section 109(2) in Telangana Panchayat Raj Act, 2018
(2)The Gram Panchayat shall as regards private parking places and cart-stands already lawfully established, and may, at its discretion, as regards new private parking places and cart-stands, grant the license 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 license, for any new parking places and cart-stands.
