Section 44(3) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(3)In making any rule, the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may provide that a breach thereof shall be punishable with fine which may extend to one hundred rupees.)
