Section 10(1) in Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018
(1)Any person who owns an enterprise does not cause his establishment to display its name board in Telugu shall be punishable with a fine of upto fifty thousand rupees, and in case the person continues to commit the same offence for two times shall in addition to the fine be punishable with an imprisonment for a period not exceeding three (3) months;
