[22 May 1999] Published vide
Notification No. G.O.Ms.No. 164, Home (General-A), dated 22.5.1999 G.O.Ms.No.
164. - In exercise of the powers conferred by Section 9 and sub-section
(1) of Section 13 read with sub-section (1) of Section 22 of the Andhra Pradesh
Prevention of Disfigurement of Open Places and Prohibition of Obscene and
Objectionable Posters and Advertisements Act, 1997 (Act 28 of 1997), the
Governor of Andhra Pradesh hereby makes the following rules, namely. (i) These
rules may be called the Andhra Pradesh Prevention of Disfigurement of Open
Places (Prohibition of Obsence and Objectionable Posters) Rules, 1999. (ii) They
shall apply to all public places and all cinema hall premises in the State of
Andhra Pradesh. In
these rules, unless the context otherwise
requires, "Act" means the Andhra Pradesh Prevention of
Disfigurement of open Places and Prohibition of Obsecene and Objectionable
Posters and Advertisements Act, 1997 (Act 28 of 1997). Commissioner
of Police in the Twin Cities of Hyderabad and Secunderabad, Visakhapatnam and
Vijayawada, the Collectors and District Magistrates elsewhere in the Districts
of the State shall be the authority under Section 9 of the Act, for the purpose
of determining all questions relating to obscenity of a posters, including
imposing of penalities. The
authorities specified under Rule 3 are competent to compound the various
offences as specified in the Table below:- Table S.No. Offence Compounding Amount Prescribed (1) (2) (3) 1. Whoever prints or causes to be
printed any obscene poster relating to a cinema. Rs. 10,000/- 2. Whoever published or causes to be
published any obsence poster relating to a cinema. Rs. 10,000/- 3. Whoever distributes or causes to be
distributed any obscene poster relating to a cinema Rs. 10,000/- 4. Whoever displays or causes to be
displayed any obscene poster relating to a cinema. Rs. 10,000/-Andhra
Pradesh Prevention of Disfigurement of Open Places (Prohibition of Obsence and
Objectionable Posters) Rules, 1999