Section 99 in Andhra Pradesh Panchayat Raj Act, 1994
99. Power to allow certain projections and erections.
(1)The Executive Authority may, with the approval of the Gram Panchayat, grant a licence, subject to such conditions and restrictions as he may think fit to the owner or occupier of any building to put up verandahs, balconies, sunshades, weather frames and the like, to project over a public road vested in such Gram Panchayat; or to construct any step or drain covering necessary for access to the building.(2)The Executive Authority may grant a licence, subject to such conditions and restrictions as he may think fit for the temporary erection of pandal and other structures in a public road vested in such Gram Panchayat; or in any other public place the control of which is vested in such Gram Panchayat.(3)The Executive Authority shall have power with the approval of the Gram Panchayat, to lease the roadsides vested in such Gram Panchayat for occupation on such terms and conditions and for such period as the Gram Panchayat may fix.(4)But neither a licence under sub-Section (1) nor a lease under sub-Section (3) shall be granted if the projection, construction or occupation, as the case may be, is likely to be injurious to health or cause public inconvenience or otherwise materially interfere with the use of the road as such.(5)The Government may, by notification, restrict and place under such control as they may think fit the exercise, by any Gram Panchayat of the powers under sub-Sections (1) and (3).(6)On the expiry of any period for which a licence has been granted under this Section the Executive Authority may without notice, cause any projection or construction put up under sub-Section (2) to be removed, and the cost of so doing shall be recoverable, in the manner hereinafter provided from the person to whom the licence was granted.
