Section 34(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(2)Any person who is convicted for the offences under sub-section (1) shall-(i)for the first offence, be punished with fine which may extended to five hundred rupees:(ii)for a second or subsequent offence, be punished with imprisonment for a term which may extend to three months or with fine which shall not be less than two hundred rupees, but may extend to one thousand rupees or with both.
