Section 105(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)When a licence is granted, refused, suspended, cancelled or modified under this Section, the Gram Panchayat shall cause a notice of such grant, refusal, suspension, cancellation or modification in the chief language of the village to be pasted conspicuously at or near the entrance to the place in respect of which the licence was sought or had been obtained.
