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[Section 47]
[Entire Act]
State of Andhra Pradesh - Subsection
Section 47(1) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
| S.No. | Offence | Money to be paid for compounding the offence |
| 1 | Imprisonment under sub section (2) of section 59 | 10% of the estimated cost of the real estateproject. |
| 2 | Imprisonment under section 64 | 10% of the estimated cost of the real estateproject. |
| 3 | Imprisonment under section 66 | 10% of the estimated cost of the plot, apartmentor building, as the case may be, of the real estate project, forwhich the sale or purchase has been facilitated. |
| 4 | Imprisonment under section 68 | 10% of the estimated cost of the plot, apartmentor building, as the case may be. |