Section 5 in Andhra Pradesh Municipalities (Licences For Projections and Lease of Road Sides and Street Margins) Rules, 1969
5.
The District Collector shall have power to order the cancellation of any licence granted under Rules 3 and 4, if in his opinion the licence granted for the projection/erection or structure or encroachment has become objectionable or if he considers it necessary in the public interest that the projection or election or structure or encroachment shall be removed and upon such order the Secretary shall promptly cancel the licence and have projection erection, structure or encroachment removed. In such a case, the party shall not be entitled to compensation.
