Section 21 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
21.
If any person contravenes any of the provisions of [Rule 4 or Rule 14] [Substituted for 'rule 4' by G.O. Ms. No. 610, G.A. (Accom.A), dated 7-7-1967.], he shall be punishable with a fine which may extend to two thousand rupees:[Provided that, before taking action to prosecute the person contravening, he shall be given an opportunity to make representation] [Added by G.O. Ms. No. 2436, G.A. (Accom.), dated 28-12-1965.]
