Section 4 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.
4. Superintendence vested in the State Government
The superintendence of the Police throughout the General Police District shall vest in, and be exercised by the State Government and, except as authorized by them under the provisions of this Act, no person officer or Court shall be empowered to supersede or control any police-functionary, any Regulation, Act or usage to the contrary notwithstanding.
