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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(2)(c) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(c)On the date so fixed, the regulatory authority shall explain to the respondent about the contravention alleged to have been committed in relation to any of the provisions of the Act or the rules and regulations made thereunder and if the respondent:
(i)pleads guilty, the regulatory authority shall record the plea, and pass such orders including imposition of penalty as it thinks fit in accordance with the provisions of the Act or the rules and regulations, made thereunder;
(ii)does not plead guilty and contests the complaint the regulatory authority shall demand and explanation from the respondent;