Section 108(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)No owner, occupier, agent or manager in-charge of any private market, or of any shop, stall, shed or other place therein, shall keep the same so that it is a nuisance, or fail to cause anything that is a nuisance in such market, shop, stall, shed or other place to be at once removed to a place to be specified by the Gram Panchayat.
