Section 28 in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
28. Offences.
- Any promoter or owner of the apartment who without reasonable excuse fails to comply with or contravenes any provision of [Section 2, Section 4, Section 6, Section 7, Section 14, Section 17, Section 24, section 24, Section 27.] [Substituted for 'Section 4, Section 5, section 6, Section 7, Section 24, Section 25 or Section 27' by Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993, section 10.] shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to fifty thousand rupees or with both.
