Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH GRAM PANCHAYAT (POWER TO NAMING OF STREETS AND NUMBERING THE BUILDINGS) RULES, 2000 CONTENTS 1. Short title 2. Naming of Streets 3. Numbering of Building 4. Prescribed authority ANDHRA PRADESH GRAM PANCHAYAT (POWER TO NAMING OF STREETS AND NUMBERING THE BUILDINGS) RULES, 2000 In exercise of the powers conferred by sub-section (1) of Section 268 read with sub-sections (1) and (3) of Section 126 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994) and in supersession of the Rules issued in G.OMs No.215, Panchayat Raj Department, dated the 4th March, 1965, the Governor of Andhra Pradesh hereby makes the following Rules, namely : 1. Short title :- These Rules may be called the Andhra Pradesh Gram Panchayat (Power to Naming of Streets and Numbering the Buildings) Rules, 2000. 2. Naming of Streets :- (1) Every Gram Panchayat may cause a name to be given to any street in its limits and publish such name at three conspicuous places in the village for electing public opinion before a specified date not being less than 30 (thirty) days from the date of such publication. (2) The objections or suggestions, if any, received from the public on or before such date shall be considered by the Gram Panchayat before the name is approved. (3) The name given to each street shall be exhibited conspicuously at the beginning and at the end of each street. (4) Every member of the Gram Panchayat shall protect the name Board given in the street. 3. Numbering of Building :- (1) Every Gram Panchayat may cause a number to be given to each building in the Gram Panchayat to the side or outer door of the building or to some place at the entrance of the building and such convenient manner and in accordance with such directions as may be issued by the Government from time to time. (2) Every owner of the building shall protect the number given to the building and shall replace it, if it is removed or defaced. 4. Prescribed authority :- (1) The authorities for the purpose of sub-section (3) of Section 126 shall be the Executive authority of a Gram Panchayat. (2) In case of the owner fails to replace the number of the building if, it is removed or defaced, the Executive Officer of the Gram Panchayat shall issue notice and replace the same.