Section 8(1) in Andhra Pradesh Mineral Dealer's Rules, 2000
(1)Any person who contravenes any of the provisions of these rules, or buys or sells or stores minerals except under and in accordance with the dealer's registration or who transports the minerals except in his transit pass shall be punishable with a fine of:(a)Rs. 10,000/- if the offence is committed first time.(b)in the event of repeated offence. Rs. 25,000/-or imprisonment for a term which may extend to one year or with both.
