Section 89(1) in Telangana Panchayat Raj Act, 2018
(1)No person shall work a quarry in or remove stones, earth or other material from any place within twenty meters of a public road or of other immovable property vesting in or belonging to the Gram Panchayat except under a license issued by a Gram Panchayat. The Gram Panchayat may either grant or refuse to grant a license within a period of fifteen days by giving reasons.
