Section 42(3) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(3)The Government may, in making any rules under this section, provide that a contravention of or failure to comply with the rules shall be an offence and penalize in respect of such offence a fine not exceeding the sum of one lakh rupees or imprisonment for a term not exceeding three months or both and, in the case of a continuing offence, a further fine not exceeding two thousand five hundred rupees for every day or part thereof during which such offence continues after conviction in the court of Judicial First Class Magistrate.
