Section 18(3) in Andhra Pradesh Capital Region Development Authority Act, 2014
(3)The Government may, in making any rules under this section, provide that a contravention of or failure to comply with the rules shall be an offence and penalize in respect of such offence a fine not exceeding the sum of rupees one lakh or imprisonment for a term not exceeding three months or both and, in the case of a continuing offence, a further fine not exceeding rupees two thousand and five hundred for every day or part thereof during which such offence continues after conviction in the court of Judicial First Class Magistrate.
