Section 10 in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
10. Punishment for contravention of orders und sections 3 to 6
Whoever contravenes any order made under section 3, section 4 section 5 or section 6 shall be punishable with rigorous imprisonment for a term which may extend to three years but shall not be less than six months, and with fine which may extend to three thousand rupees but shall not be less than one thousand rupees.
