Section 228 in Andhra Pradesh Panchayat Raj Act, 1994
228. Penalty for offences not otherwise provided for.
- Whoever does any act in contravention of any of the provisions of this Act, or of any rule, notification or order made, issued or passed, thereunder and not otherwise provided for in this Act shall, on conviction, be punished with imprisonment which may extend to two years and with fine which may extend to two thousand rupees.
