Section 22(3) in Andhra Pradesh Education Act, 1982
(3)[ Any person who in contravention of sub-section (2) runs any such unrecognised institution shall be punished with simple imprisonment for a term which shall not be less than six months but which may extend to three years or with fine which shall not be less than three thousand rupees but which may extend to fifty thousand rupees or with both] [Substituted by ibid.].
