Section 22A in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
22A. [ Power to levy Penalty. [Substituted by Notification G.O.Ms. No. 1768, dated 6.10.2005.]
- Cases of letting out portions by the resident lessee without permission of the competent authority be levied a penalty of Rs. 500/- per Sq. Yard subject to minimum of Rs. 10,000/- (Rupees Ten Thousand only) for Residential Purpose and Rs. 100/- per Sq. Yard subject to minimum of Rs. 20,000/- (Rupees Twenty Thousand only) for Commercial purpose per year.]
