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State of Andhra Pradesh - Section

Section 72 in Hyderabad City Police Act, 1348F

72. Contravention of notices affixed in Government buildings

Whoever in any Court or Police Station or Police Office or building used for Government purposes or building occupied by any public body, smokes or spits in contravention of a notice approved by the Government and affixed to some conspicuous place in such Court, station, office or building, shall be punished with fine which may extend to fifty rupees.