Section 215(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)Any person who at a public meeting to which this Section applies acts or incites others to act in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall be punishable [with imprisonment which may extend to six months or with fine which may extend to two thousand rupees] [Substituted 'with fine which may extend to two hundred and fifty rupees' by Act No. 22 of 2006, dated 19.4.2006.].[(1-A) An offence punishable under subsection (1) shall be cognizable.] [Inserted by Act No. 22 of 2006, dated 19.4.2006.]
