Section 3 in Andhra Pradesh Gift Goods (Prevention Of Unlawful Possession) Act, 1965
3. Sale, purchase transport of gift goods without permission
(1)No person shall sell or purchase any gift goods and no person shall transport any gift goods save with the previous permission of such authority and subject to such conditions as may be specified.(2)Any person who contravenes the provisions of sub section (1) shall on conviction be punishable with imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees, or with both.
