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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(b) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

(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.