Section 2(h) in Andhra Pradesh Women's Commission Act, 1998
(h)"Unfair practice" means any distinction, exclusion or restriction made on the basis of sex for the purpose of or which has effect of impairing or nullifying the recognition, enjoyment or exercise by women of fundamental, constitutional rights, or of human rights, or of fundamental freedom in the political, economic, social, cultural, civil or any other field or the infringement of any right or benefit conferred on women by or under the provisions of any law for the time being in force or the mental or physical torture or sexual excessess on women:
