Section 12 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
12. Offences and Penalties.
(1)Any person who contravenes any of the provisions of these rules or any requirements or obligations imposed on him by virtue of these rules shall be guilty of an offence and upon conviction by the District Panchayat Officer shall:(a)be punished with a fine as prescribed by the Government and in case of continuing offence a daily fine until the contravention is made good or removed;(b)Executive Authority shall require owner to take suitable actions including demolition of unauthorized works and in case of non compliance it shall enforce;(c)take suitable action against technical personnel, which include prosecution or debarring him from further practice up to five years.(2)In the case of unauthorised layouts, the District Panchayat Officer or his officers may take any of the above actions and issue suitable instructions to the Executive Authority or any other body for necessary action against the unauthorised layouts, besides taking action on the Executive Authority for allowing such unauthorized layout developments.
