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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(2)(a) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(a)In the case of the, first offence with fine which may extend to the amount specified in that behalf in the third column of the said Schedule or with simple imprisonment for a term which may extend to one month or with both and in the case of second or subsequent offence with fine which shall not be less than one thousand rupees but which may extend to the thousand rupees or with simple imprisonment for a term which shall not be less than one month but which may extend to two months or with both;