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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

(3)Any person who creates public nuisance in a tourism site or special tourism zone shall be guilty of an offence and liable on conviction to a fine up to ten thousand rupees.