Section 3 in Andhra Pradesh Municipalities (Licences For Projections and Lease of Road Sides and Street Margins) Rules, 1969
3.
The Secretary may grant or renew a licence after the application referred to in Rule 2 is received provided that the projection will not in any way be injurious to public health or cause incovenience to the public or pedestrian and vehicular traffic for fore-laying the mains for the public utilities (like drainage, sewage and water supply mains, laying of the Telephone and Electric cable either over the head or below the ground) and subject to such restrictions and conditions as he may impose.
