Section 127(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Save as otherwise expressly provided in or may be prescribed under this Act, for every such licence or permission fees may be charged on such units and at such rates as may be fixed by the Gram Panchayat:Provided that a person who is a barber, washerman, medari or kummari or other village artisan by profession shall not be liable to pay any fees in relation to the licence granted to him for the use of any place in the Gram Panchayat for exercising his profession or transacting his business as such.
