Section 16(f) in Andhra Pradesh Control of Organised Crime Act, 2001
(f)intentionally continues the interception of wire, electronic or oral communication after the issue of an order of disapproval by the Review Committee under sub-section (4) of Section 15, shall for such violation be punishable with imprisonment for a term which may extend to two years and shall also be liable to a fine, subject to a minimum of rupees one lakh, to be borne by the Police Officer concerned.
