Section 30 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
30. Recovery of financial penalties.
(1)Any person who fails to pay a financial penalty by the date he is required to do so under this Act shall be liable to pay, after that date, interest on the amount unpaid at the same rate as for a judgment debt.(2)Any financial penalty and any interest thereon payable by any person under this Act shall be paid to the Authority or Commission and shall be recoverable by the Authority or Commission as a debt due to the Authority from that person.(3)The Authority or Commission may, in any case it thinks fit, waive, remit or refund, wholly or in part, any financial penalty or any interest thereon payable under this Act.(4)The Authority or Commission shall pay into the Consolidated Fund of the State all financial penalties and interest thereon collected by the Authority or Commission under this Act.
