Section 23(5) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(5)Any person who -(i)prevents or obstructs inspection, entry, search or seizure by the assessing authority or an officer authorized under Section 17-C, in contravention of the terms thereof : or(ii)prevents or obstructs inspection of any notified agricultural produce, livestock or products of live stock or of any vehicle, vessel or other conveyance carrying such produce, by the officer aforesaid, shall, on conviction, be punished with imprisonment which shall not be less than three months but which may extend to six months.Provided that the Court may, for adequate and special reasons to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than three months.
