Section 19 in The Andhra Pradesh Prohibition Act, 1995
19. Powers of entry and inspection
The Collector, any Prohibition Officer or any Police Officer, not below the rank of a Sub-Inspector may enter and inspect, at any time by day or by night, any place in which it is reasonably suspected -(a)that any liquor is kept for sale or stored otherwise than in accordance with the provisions of the Andhra Pradesh Excise Act, 1968, and the rules made thereunder.(b)that an offence under Section 7, Section 7A or Section 8 is being committed;and may examine, test, measure or weigh any material, still, utensil, implement, apparatus or liquor found in such place. (Corresponds to Sec. 30 of Repealed Act)
