Section 47(3) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(3)Any person contravening any rule under this Act, for the contravention of which no special penalty is provided, shall be punished with imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees or with both:Provided that no prosecution under this sub-section shall be instituted without the previous sanction of the District Collector.
