Section 8 in Andhra Pradesh Mineral Dealer's Rules, 2000
8. Penalties.
(1)Any person who contravenes any of the provisions of these rules, or buys or sells or stores minerals except under and in accordance with the dealer's registration or who transports the minerals except in his transit pass shall be punishable with a fine of:(a)Rs. 10,000/- if the offence is committed first time.(b)in the event of repeated offence. Rs. 25,000/-or imprisonment for a term which may extend to one year or with both.(2)any person who buys or sells minerals except under and in accordance with the registration shall be punishable with a fine which may extend to Rs. 25,000/- or imprisonment for a term which may extend to one year or with both.(3)Any person who transports minerals except according to the route specified in his transit pass or permit except at a place specified in the pass shall be punishable with an imprisonment for one year or fine which may extend to Rs. 25,000/- or with both.(4)Whoever intentionally obstructs the competent authority or any other officer in performing his duties (is imposing penalties etc.,) under these rules shall be punishable with an imprisonment for a term which may extend to 6 months or fine which may extend to Rs. 10.000/- or with both.
