70. Provisions applicable to permissions and licences under sections 66, 67, 68 and 69.
(1)A permission shall be granted under section 66 and a licence under sections 67,68 and 69 shall be granted or renewed, only on payment in advance of such fee as may be prescribed.(2)The Grama Panchayat may, for reasons to be recorded in writing refuse to grant the permission under section 66 or to grant or renew a licence, or suspend or cancel a licence granted or renewed , under sections 67, 68, and 69 for default of any of the conditions subject to which the licence was granted.(3)Any person aggrieved by the refusal to grant permission under section 66 or to grant or renew licence, or by the suspension or cancellation of a licence under sub-section (2) may, within thirty days of the date of the communication of the order, appeal to the [Executive officer] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and his decision on such appeal shall be final.(4)Any appeal under sub-section (3) pending before the General Standing Committee of the Zilla Parishad shall on the date of commencement of the Karnataka Panchayat Raj Act, 1993 stands transferred to the Assistant Commissioner and such appeal shall be decided by him as if it had been filed before him.
