Section 93(3) in Karnataka Panchayat Raj Act, 1993
(3)The Grama Panchayat to which an application is made, may,-(a)grant, or refuse a licence, or(b)postpone the grant of a licence until objections, if any, to the site, considered reasonable by the Grama Panchayat have been removed or any particulars called for by it have been furnished.
