Section 35(4) in Andhra Pradesh Water, Land and Trees Act, 2002
(4)In the case of a second or subsequent offence, the offender shall be punished with twice the amount of fine prescribed for such offence under sub-section (1) or sub.-section (2) or sub-section (3), as the case may be:Provided that the person responsible for the abetment of such offence or connivance shall also be liable and punished accordingly.
