Section 18(1) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
(1)Any person or tourism enterprise who -(a)professes to be a member of a classification scheme referred to in Section 12(1)(a), while he/it is not such a member;(b)uses in relation to any accommodation establishment conducted by him/it any depiction or depictions of a star of stars, unless he is a member of a scheme referred to in sub-rule (l)(a);(c)uses in relation to any accommodation establishment conducted by him an insignia depicting a number of stars which is greater than the number which he is authorized to depict in terms of such scheme; shall be guilty of an offence and liable on conviction to a fine of upto fifty thousand rupees.
