Section 11(8) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(8)Such sanction may be refused on any of the following grounds namely:(i)applications not received in the prescribed from and not accompanied by the documents mentioned in the rule 3;(ii)if the proposed street or road in the layout does to confirm to the provisions of the Act or the rules made thereunder;(iii)if, the proposed street or road is not so planned as to connect at least at one end with a street which is already open; or(iv)If, adequate area has not been set apart for public purposes under Rule 4 (1) (c).Note. - The Executive Authority shall maintain registers of all layouts, fees and charges collected in prescribed manner.
