Section 385 in Andhra Pradesh Municipalities Act, 1965
385. Prohibition against unauthorised dealings with public place or materials.
- No person shall, without authority in that behalf, remove earth, sand or other material or deposit any matter or make any encroachment from, in, or on, any land vested in the council, or river, estuary, canal, backwater or water course, not being private property or in any way obstruct the same.
