Section 18 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
18. Offences and penalties.
(1)Any person or tourism enterprise who -(a)professes to be a member of a classification scheme referred to in Section 12(1)(a), while he/it is not such a member;(b)uses in relation to any accommodation establishment conducted by him/it any depiction or depictions of a star of stars, unless he is a member of a scheme referred to in sub-rule (l)(a);(c)uses in relation to any accommodation establishment conducted by him an insignia depicting a number of stars which is greater than the number which he is authorized to depict in terms of such scheme; shall be guilty of an offence and liable on conviction to a fine of upto fifty thousand rupees.(2)In any tourist area or special tourism zone, any person who - (a) Litter, deposits litter, or causes litter to be deposited, on any land or on or into any waters, commits an offence unless the litter is deposited - (i) on private land by consent; (ii) in a designated area; (iii) in a place or receptacle set aside or provided for that purpose; or (iv) on land adjacent to private land by arrangement with, or at the invitation of, a public authority with a view to the litter being collected and removed by the public authority. Penalty: five thousand rupees.(b)Breaking Glass etc. breaks any glass, metal or glass earthenware, or causes any glass, metal or earthenware to be broken, on any land or into any waters, commits an offence unless the glass, metal or earthenware, as the case may be, is broken - (l) on private land by consent; or (ii) in an appointed area with the consent of the public authority by which the area was set aside. Penalty: five thousand rupees.(c)Defacement.(i)leaves or posts a poster on or defaces any building, fence, furniture, pillar, post, screen, tree, structure, wall or other object on or adjacent to a public place or vacant land commits an offence unless the poster is left or posted with the consent of the owner or occupier of the object on which the poster is left or posted. Penalty: five thousand rupees.(ii)leaves or posts a poster on or in any unoccupied vehicle in a public place commits an offence unless the bill is left or posted with the consent of the owner or person in charge of the vehicle. Penalty: five thousand rupees.(iii)leaves a poster in a letter box or similar receptacle for mail does not commit an offence under sub-rule (1).(d)Counselling or procuring poster posting or wall writings (i) incites, causes, counsels or procures some other person to leave or post a poster on or write on any building, fence, furniture, pillar, post, screen, tree, structure, wall or other object on or adjacent to a public place or vacant land in contravention of sub-rule (2)(c)(i) of this rule or on or in any unoccupied vehicle in a public place in contravention of sub-rule (2)(c)(ii) of this rule commits an offence. Penalty: one lakh rupees.(ii)Notwithstanding any other enactment, the penalty in sub-rule (2)(d)(i) of this rule applies whether the offender is a natural person or a body corporate.(3)Any person who creates public nuisance in a tourism site or special tourism zone shall be guilty of an offence and liable on conviction to a fine up to ten thousand rupees.
