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State of Telangana - Section

Section 108 in Telangana Panchayat Raj Act, 2018

108. Public landing places, parking places and cart-stands.

- Subject to such rules as may be prescribed the Gram Panchayat may,-
(a)provide public landing places, halting places, parking places and cart-stands (which last expression includes stands for animals and vehicles of any description including motor vehicles) and levy fees for their use:
Provided that it shall be open to the Gram Panchayat to compound any un-authorized parking, by collecting such lump-sum amount as may be fixed by it;
(b)where any such place or stand has been provided, prohibit the use for the same purpose by any person within such distance thereof, of any public places or the sides of any public road, as the Gram Panchayat may, subject to the control of the "District Collector", specify.