Section 225(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under sub-Section (1), such officer may, before such person leaves the polling station arrest or direct a police officer to arrest such person and may cause him to be searched by a police officer:Provided that when it is necessary to cause a woman to be searched the search shall be made by another woman with strict regard to decency.
