Section 14 in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
14. Penalty.
- Any person who fails to obtain license before establishing the institution OR who fails to apply for license within the period specified for institutions already established and continues to run/ provide facilities /services OR violates any of the provisions of the rules /conditions made hereunder OR any of the conditions of a license shall be punishable with imprisonment for a term which may extend to 3 months, or with fine which may extend to two hundred and fifty rupees, or with both apart from being liable for action under other provisions of law for illegal confinement of residents concerned etc.
