Section 283 in Andhra Pradesh Municipalities Act, 1965
283. Suspension or refusal of licence in default.
(1)If any person, after notice given to him in that behalf by the council, fails within the period and in the manner laid down in the said notice, to carry out any of the works specified in Section 282, the Council may suspend the licence, or may refuse to grant the licence, until such works have been completed.(2)It shall not be lawful for any person to open or keep open any such market after such suspension or refusal.
