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State of Andhra Pradesh - Section

Section 26 in Andhra Pradesh Water, Land And Trees Rules, 2004

26. Penalties.

(1)Whoever contravenes any of the provisions of this Act shall be punishable with fine which shall not be less than Rs. 1000/- but which may extend to Rs. 5000/-.
(2)For felling of trees without prior permission, shall be punishable with a fine which shall not be less than two times the value of such tree, but which may extend up to 5 times of the value of such tree.