Section 29(1) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
(1)In case of any offence committed under Sections 16 and 17 of the Act, the Officer in charge of the Police Station under whose jurisdiction the offence has occurred shall register the case either on complaint or suo motu and proceed in accordance with the provisions of the Code of Criminal Procedure, 1973.
