Section 24 in Andhra Pradesh Prohibition Act, 1995
24. Power to Prohibition and Excise Officer [or Special Enforcement Bureau Officer] [Inserted by Act No. 18 of 2020.] in the matters of investigation.
(1)Any Prohibition and Excise officer not below the rank of Prohibition and Excise Sub-Inspector [and/or any Special Enforcement Bureau Officer not below the rank of Sub-Inspector] [Inserted by Act No. 18 of 2020.] may, as regards offences under this Act, exercise within such area as may be notified in this behalf, powers conferred on an officer-in-charge of a police station by the provisions, of the Code of Criminal Procedure, 1973. Provided that any such power shall be subject to such restrictions and modifications, as may be prescribed.(2)For the purpose of Section 156 of the said code, the area in regard to which a Prohibition and Excise Officer [and/or Special Enforcement Bureau Officer] [Inserted by Act No. 18 of 2020.] is empowered under sub-section (1) shall be deemed to be a Police Station and such officer shall be deemed to be the officer-in-charge of such station.
