Section 8 in Andhra Pradesh Municipalities (Licences For Projections and Lease of Road Sides and Street Margins) Rules, 1969
8.
(1)No lease or road-side or street margin shall be granted by the Municipal Commissioner for(a)temporary occupation for a period exceeding thirty days in all;(b)agricultural purpose; and(c)commercial purpose not connected with any local fair or, festival or any other public function.(2)No lease of road-side or street margin shall be granted by the Municipal Commissioner unless the rent due is paid in advance.(3)No lease shall be renewed if the period of occupation exceeds thirty in all.
