Section 26 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
26. Penalty for violating provisions contained in Sections 23, 24 and 25
Every person who obstructs or violates any of the provisions contained in Sections 23, 24 and 25 or violates the conditions contained in the license granted by the District Superintendent of Police or the Assistant Superintendent of Police, with regard to playing of music of the conduct of assemblies and processions, shall be punishable with fine which may extend to two hundred rupees.
