Section 105(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)The Gram Panchayat shall, as regards private markets already lawfully established and may, as regards new private markets, grant the licence applied for, subject to such regulations as to supervision and inspection and to such conditions as to sanitation, drainage, water supply, width of paths and ways, weights and measures to be used, and rents and fees to be charged in such market, as the Gram Panchayat may think proper; or the Gram Panchayat may, for reasons to be recorded in writing, refuse to grant any such licence for any new private market. The Gram Panchayat may, however, at any time for breach of any condition of the licence suspend or cancel the licence granted under this Section. The Gram Panchayat may also modify any of the conditions of the licence to take effect from a specified date.
