Section 22 in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006
22. Penalty.
- If any person,-(a)contravenes any provision of this Act or any rule made thereunder; or(b)prevents an Aqua-culture Seed Inspector from taking sample under this Act; or(c)prevents an Aqua-culture Seed Inspector from exercising any other power conferred on him by or under this Act, shall, on conviction, be punishable,-(i)for the first offence with fine which may extend to minimum of five thousand rupees; and(ii)in the event of such person having been previously convicted of an offence under this section, with imprisonment for a term which may extend to minimum of six months or with fine which may extend to minimum of ten thousand rupees or with both.
