Section 9 in Andhra Pradesh Municipalities (Licences For Projections and Lease of Road Sides and Street Margins) Rules, 1969
9.
Every lease granted under these rules shall expressly provide that the lease is liable to be terminated at any time within the period of the lease without payment of compensation or refund of the rent paid already to the leases, if the Secretary considers that the projection, construction or occupation is likely to be injurious to health or cause public inconvenience or otherwise materially interfere with the use of the road as such or that it is used for another purpose.
