Section 86(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)The Gram Panchayat to which an application is made, may, in consultation with the District Health Officer -(a)grant or refuse a licence, or(b)postpone the grant of licence, until objections, if any, to the site, considered reasonable by the Gram Panchayat have been removed or any particulars called for by it have been furnished.
