Section 116 in Andhra Pradesh Panchayat Raj Act, 1994
116. Private cart-stands.
- No person shall open a new private cart-stand and or continue to keep open a private cart-stand unless he obtain from the Gram Panchayat a licence to do so. Such licence shall be renewed every year.(2)The Gram Panchayat shall as regards private cart-stands already lawfully established, and may, at its discretion, as regards new private cart-stands, grant the licence 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 licence, for any new cart-stand.(3)The Gram Panchayat may modify conditions of the licence to take effect from a specified date.(4)The Gram Panchayat may at any time suspend or cancel any licence granted under sub-Section (2) for breach of the conditions thereof.(5)The Gram Panchayat may levy on every grant or renewal of a licence under this Section, a fee not exceeding two hundred rupees.
