Section 99(3) in Telangana Panchayat Raj Act, 2018
(3)The Gram Panchayat shall, as regards private markets already lawfully established and may, as regards new private markets, grant the license applied for, subject to such regulations as to supervision and inspection and to such conditions as to sanitation, drainage, water supply, width of paths and ways, weights and measures to be used, and rents and fees to be charged in such market, or the Gram Panchayat may, for reasons to be recorded in writing, refuse to grant any such license for any new private market. The Gram Panchayat may, however, at any time for breach of any condition of the license suspend or cancel the license granted under this section. The Gram Panchayat may also modify any of the conditions of the license to take effect from a specified date.
