Section 9 in The Andhra Pradesh Public Examinations (Prevention Of Malpractices And Unfair Means) Act, 1997
9. Penalty for offence with preparation to cause hurt etc..
- Whoever commits an offence punishable under Section 8 having made preparation for causing death of any person or causing hurt to any person or assaulting any person or wrongfully restraining any person or for putting any person in fear of death or hurt or assault or wrongful restraint shall be punishable with imprisonment for a term which shall not be less than five years but which may extend up to ten years and with fine which shall not be less than rupees ten thousand but which may extend up to rupees one lakh.
