Section 32 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
32. General Penalty.
- Whoever commits an offence under this Act or any rules or regulations made thereunder for which no specific penalty is provided elsewhere than this section, shall be punishable with imprisonment for a term which may extend to one year or with a fine which may extend to twenty-five thousand rupees or, in the case of a company, with a fine which may extend to one lakh rupees, or with both.
