Section 26(2) in Andhra Pradesh Education Act, 1982
(2)If any manager fails to give notice as required under sub-section (1), he shall, on conviction, be punished with fine which may extend to [five] [Substituted by Act No. 27 of 1987, w.e.f. 1-6-1987.] thousand rupees or with simple imprisonment which may extend to [one year] [Substituted by Act No. 27 of 1987, w.e.f. 1-6-1987.] or with both and with a fine of [rupees one hundred] [Substituted by Act No. 27 of 1987, w.e.f. 1-6-1987.] for every day of further default.
