Section 12 in Andhra Pradesh Prohibition of Smoking and Health Protection Rules, 2002
12.
If any person contravene the provision of Sections 7, 8 and 9 of the Act, the authorised officer shall file a complaint with the Station House Officer of the Police Station concerned. On such complaint being filed the Station House Officer shall file the same before the 1st Class Magistrate or Metropolitan Magistrate as the case may be to take action under sub-section (2) of Section 14 of the Act.
