Section 5(3) in The Andhra Pradesh Lotteries Act, 1968
(3)If any of the conditions specified in sub-section (2) is contravened, any person concerned in the promotion or conduct of the lottery shall, on conviction be punished for the first offence with fine which may extend to one thousand rupees and for any subsequent offence, with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both;Provided that in any proceeding under this section, it shall be a defence to prove that the breach was committed without his knowledge.Explanation:-The entertainment to which this section applies are bazaars, sales of work, fetes and other entertainments of a similar character whether limited to one day or extending over two or more days.
