Section 25 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
25. Trail of offences.
(1)No offence punishable by this Act or any rule or bye-law made thereunder shall be tried by a court inferior to that of a magistrate of the first class.(2)Prosecutions for the contravention of the provisions of this Act or any rule or bye-law made thereunder may be instituted by person duly authorized in writing by the market committee in this behalf.(3)All fines recovered from any person convicted shall be credited to the Consolidated Fund of the State and a grant equivalent to such fines shall be paid to the market committee.
