Section 9 in Andhra Pradesh Prohibition of Smoking and Health Protection Rules, 2002
9. Penalties.
- (i) Any one who contravenes the provisions of Sections, 5,6,and 10 of the Andhra Pradesh Prohibition of Smoking and Health Protection Act, 2002 in the non-smoking places declared in rule under Sections 2(e) and 3 at the Act shall be punishable with a fine of Rs.100/- (Rupees One hundred only) for that time and for second or subsequent offfence shall be punishable with a minimum of Rs. 200/- (Rupees two hundred only) but which may extend to Rs. 500/-(Rupees five hundred only).(ii)Any one who contravenes the provisions of Sections 7,8 and 9 of the Andhra Pradesh Prohibition of Smoking and Health Protection Act, 2002 in the non-smoking places, declared under Section 2(e) and 3 of the Act shall be punishable with a fine which may extend to Rs. 500/- (Rupees five hundred) for the first time and in case of second or subsequent offence shall be punishable with imprisonment which may extend to three months or with a minimum fine of Rs. 500/-(Rupees five hundred) but which may extend to Rs. 1000/- (Rupees one thousand) or with both.
