Section 12(1) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(1)Any person who contravenes any of the provisions of these rules or any requirements or obligations imposed on him by virtue of these rules shall be guilty of an offence and upon conviction by the District Panchayat Officer shall:(a)be punished with a fine as prescribed by the Government and in case of continuing offence a daily fine until the contravention is made good or removed;(b)Executive Authority shall require owner to take suitable actions including demolition of unauthorized works and in case of non compliance it shall enforce;(c)take suitable action against technical personnel, which include prosecution or debarring him from further practice up to five years.
