Section 122(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)If there has been willful default in carrying out such directions or if abatement is found impracticable, the Gram Panchayat may,-(a)prohibit the use of the particular kind of fuel employed, or(b)restrict the noise or vibration by prohibiting the working of the factory, workshop or work-place between the hours of 9.30 p.m. and 5.30. a.m.
