Section 10 in Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018
10. Offences and penalties.
(1)Any person who owns an enterprise does not cause his establishment to display its name board in Telugu shall be punishable with a fine of upto fifty thousand rupees, and in case the person continues to commit the same offence for two times shall in addition to the fine be punishable with an imprisonment for a period not exceeding three (3) months;(2)Any head of Government Department or agency who being responsible for preparation of foundation or inauguration plaques of Government functions in Telugu as prescribed by the Government and does not do so shall be punishable with a fine of upto ten thousand rupees;(3)Any head of Government Department or agency who does not use Telugu official language for his correspondence between departments or with public as prescribed by the Government shall be punishable with a fine of upto five thousand rupees;(4)Any head of Government Department who does not review implementation of Telugu as official language as prescribed by the Government shall be punishable a fine of upto five thousand rupees;(5)Any public servant who does not use Telugu as official language for his interaction with the public as prescribed by the Government, shall be punishable with a fine of upto ten thousand rupees;(6)Any person who owning an educational institution does not implement Telugu syllabus or Telugu as a medium of instruction as prescribed by the Government shall be punishable with a fine of upto fifty thousand rupees or to an imprisonment for a period not exceeding six (6) months.
