Section 131(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)A person who without the permission of the Authority uses a symbol or representation identical with that of the Authority's symbol, or which so resembles the Authority's symbol as to or be likely to deceive or cause confusion shall be guilty of an offence and shall be liable on conviction to a fine not exceeding Rs.10,000 or to imprisonment for a term not exceeding 6 months or to both.
