Section 115(1) in Telangana Panchayat Raj Act, 2018
(1)If any factory, workshop or work-place in which steam power, water power, electrical power or any other power is used, nuisance or environmental pollution is caused, then the Gram Panchayat may issue such directions as it thinks fit for the abatement of nuisance or environmental pollution within a reasonable time to be specified for the purpose.
