Section 17 in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
17. Fine for breach of rules.
(1)Whoever commits breach of any provision of these rules shall be punishable with fine which may extend to fifty rupees.(2)No Court, inferior to that of a Second Class Magistrate, shall try any offence punishable under these rules.AppendixForm No. 1(Rule 4)(Intimation for regular payment of tax and obtaining of licence)To,The Secretary, (Licensing Officer),Regional Transport Authority,Assistant Secretary, State Transport Authority.
