Section 108 in Andhra Pradesh Panchayat Raj Act, 1994
108. Powers exercisable by Gram Panchayat in respect of private markets.
(1)The Gram Panchayat may by notice, require the owner, occupier, or farmer of any private market to, -(a)construct approaches, entrances, passages, gates, drains and cess-pits for such market and provide it with latrines of such description and in such position and number as the Gram Panchayat may think fit;(b)roof and pave the whole or any portion of it or pave any portion of the floor with such material as will in the opinion of the Gram Panchayat secure imperviousness and ready cleansing;(c)ventilate it properly and provide it with an adequate supply of water;(d)provide passages of sufficient width between the stalls and make such alterations in the stalls, passages, shops, doors or other parts of the market as the Gram Panchayat may direct;(e)keep it in a cleanly and proper state, remove all filth and refuse therefrom and dispose of them at such place and in such manner as the Gram Panchayat may direct; and(f)make such other sanitary arrangements as the Gram Panchayat may consider necessary.(2)If any person, after notice given to him in that behalf by the Gram Panchayat, fails within the period and in the manner laid down in the said notice, to carry out any of the works specified in sub-Section (1), the Gram Panchayat may suspend the licence of the said person, or may refuse to grant him a licence until such work is completed.(3)It shall not be lawful for any person to keep open any private market during such suspension or until the licence is renewed.(4)No owner, occupier, agent or manager in-charge of any private market, or of any shop, stall, shed or other place therein, shall keep the same so that it is a nuisance, or fail to cause anything that is a nuisance in such market, shop, stall, shed or other place to be at once removed to a place to be specified by the Gram Panchayat.
