Section 10 in Andhra Pradesh Prohibition of Smoking and Health Protection Rules, 2002
10.
The authorised persons who were declared by notification in G.O.Ms.No. 265, Health, Medical and Family Welfare (J1) Department, dated 29th June, 2002 shall impose the punishment for violation of the said provisions, fine the offender and remit the amount in the Government Treasury by way of challan. The Authorised Officer shall be responsible for maintenance of proper account of the money so collected by way of penalties and for remittance of the same into the Government Treasury.
