Section 23A(1)(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

[Cites 0, Cited by 0] [Section 23A(1)] [Section 23A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23A(1)(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(a)Where the offence consists of the failure to pay, or the evasion of any fee, or other amount recoverable under this Act or the rules or bye-laws made thereunder, in addition to the fee or other amount so recoverable, a sum or money not less than the amount of the fee or other amount subject to a minimum amount of rupees two hundred and fifty and

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State of Andhra Pradesh - Subsection

Section 23A(1)(a) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966