Section 11(2) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
(2)Any officer-incharge of the police station may arrest without warrant any person reasonably suspected of an act or omission specified in subsection (1), and shall forthwith forward the person so arrested to the nearest Executive Magistrate, who shall cause him to be forwarded to the Commissioner or the District Magistrate, as the case may be, who may thereupon cause the person to be removed in police custody to such place, outside the area specified in the said order as he may direct.
