Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PREVENTION OF DISFIGUREMENT OF OPEN PLACES AND PROHIBITION OF OBSCENE AND OBJECTIONABLE POSTERS AND ADVERTISEMENTS RULES, 1999 CONTENTS 1. Short title and applicability 2. Definitions 3. Constitution of Authority 4. Compounding of offences ANDHRA PRADESH PREVENTION OF DISFIGUREMENT OF OPEN PLACES AND PROHIBITION OF OBSCENE AND OBJECTIONABLE POSTERS AND ADVERTISEMENTS RULES, 1999 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. 1. Short title and applicability :- (i) These rules may be called the Andhra Pradesh Prevention of Disfigurement of Open Places (Prohibition of Obscene and Objectionable Posters) Rules, 1999. (ii) They shall apply to all public places and all cinema hall premises in the State of Andhra Pradesh. 2. Definitions :- In these Rules, unless the context otherwise requires_ "Act" means the Andhra Pradesh Prevention of Disfigurement of Open Places and Prohibition of Obscene and Objectionable Posters and Advertisements Act, 1997 (Act 28 of 1997). 3. Constitution of Authority :- 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. 4. Compounding of offences :- The authorities specified under Rule 3 are competent to compound the various offences as specified in the Table below: