Section 11 in Andhra Pradesh Industrial Corridor Development Act, 2017
11. Penalty for sale, lease or booking in an unauthorised scheme or project.
(1)No developer of any project in the Industrial corridor/Node shall invite the public directly or indirectly for sale, lease, or booking of any part of its scheme or project unless the developer has, before the launch of the scheme or project, obtained permission in this behalf from the Authority in the manner prescribed by the regulations.(2)Whoever invites or induces any person for sale, lease or booking of any part in a scheme or project not having permission under sub-section (1) from tire Authority shall, on conviction, be punished with financial / legal penalty as laid down in regulations of the Authority.(3)If any person contravenes any of the provisions of this Act for which no penalty has been expressly provided for the person shall be punishable with fine not exceeding Rs. 10,000/- or to imprisonment for a term not exceeding six months or with both.(4)No court shall take cognizance of any offence punishable under this Act except on complaint in writing made by the Commissioner or any officer authorized by the Commissioner in this behalf and no court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any such offence.
