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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(d) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

(d)Counselling or procuring poster posting or wall writings (i) incites, causes, counsels or procures some other person to leave or post a poster on or write on any building, fence, furniture, pillar, post, screen, tree, structure, wall or other object on or adjacent to a public place or vacant land in contravention of sub-rule (2)(c)(i) of this rule or on or in any unoccupied vehicle in a public place in contravention of sub-rule (2)(c)(ii) of this rule commits an offence. Penalty: one lakh rupees.
(ii)Notwithstanding any other enactment, the penalty in sub-rule (2)(d)(i) of this rule applies whether the offender is a natural person or a body corporate.