Section 9(2) in The Andhra Pradesh Public Security Act, 1992
(2)When any place is notified under sub-section (1) the Competent Authority or any officer authorised in this behalf in writing by him may take possession of the notified place and evict therefrom any person found therein, and shall forthwith make a report of the taking possession to the Government:Provided that where such place contains any apartment occupied by women or children reasonable time and facilities shall be provided for their withdrawal with least possible inconvenience.
