Section 13 in Andhra Pradesh Prohibition Act, 1995
13. "Prohibition Officer" means the Commissioner, a Collector [an Executive Magistrate] [Inserted by Act No. 18 of 2020.] or any officer or other person to whom the Commissioner or the Collector delegates his powers or functions under Section 6 [and includes the Commissioner of Special Enforcement Bureau or any other officer employed/ posted in Special Enforcement Bureau or invested with powers under the relevant provisions of this Act] [Added by Act No. 18 of 2020.].
