Section 32(2) in Andhra Pradesh Para Medical Board Act, 2006
(2)Whoever contravenes the provisions of subsection (1) shall, on conviction, be punishable with fine which may extend to five thousand rupees and if the person so contravenes is an Association, every member of such Association who knowingly or willfully authorizes or permits the contravention shall, on conviction, be punishable with fine which may extend to one thousand rupees.
