Section 33 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
33. Offences and Penalties.
(1)Any person who contravenes any of the provisions of these rules or any requirements or obligations imposed on him by virtue of these rules shall be guilty of an offence by the District Panchayat Officer shall be punished with a fine as prescribed in these rules by the District Panchayat Officer and in case of continuing offence a daily fine until the contravention is made good or removed;(i)take suitable actions including demolition of unauthorized works;(ii)take suitable action against technical personnel, which include prosecution or debarring him from further practice up to three years;(iii)Any unauthorized Tobacco barn running without a license from Tobacco Board is liable for demolition. In the alternative in consultation with Tobacco Board a fine of Rs. 30,000/- per annum may be imposed on unauthorized Tobacco bams which is recoverable under Revenue Recovery Act.(2)In the case of unauthorized constructions, the District Panchayat Officer or his officers may take any of the above actions and issue suitable instructions to the executive Authority or any other body for necessary action against the unauthorised construction/layout, besides taking action on the Executive Authority for allowing such unauthorised developments.
