Section 28 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
28. Penalty for impersonation.
- Whoever, not being authorised to collect core data under the provisions of this Act, by words, conduct or demeanour pretends that he is authorised to do so, shall be punishable with imprisonment for a term which may extend to one year or with a fine which may extend to ten thousand rupees or, in the case of a company, with a fine which may extend to one lakh rupees or with both.
