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State of Andhra Pradesh - Section

Section 28E in Andhra Pradesh Forest Act, 1967

28E. Penalties.

(1)Whoever contravenes the provisions of sub section (1) or sub section (2) of section 28 B or any of the terms of a notification under section 28 shall be punished with imprisonment which may extend to two years or with fine which may extend to five thousand rupees or with both.
(2)No prosecution shall be instituted against any person without the sanction of the District Collector.