Section 5 in The Andhra Pradesh Prohibition Act, 1995
5. Officers and Staff
The officers and staff referred to in Section 5 of the Andhra Pradesh Excise Act, 1968 shall be deemed to be officers and staff appointed also for the purposes of giving effect to this Act, and for this purpose it shall be competent for the Government to give such directions and to make such rules as they may deem fit with regard to their powers and functions.
