Section 19 in Andhra Pradesh Prohibition Act, 1995
19. Power of entry and inspection.
- The Collector, [Executive Magistrate, any Prohibition Officer, any Special Enforcement Bureau Officer] [Substituted 'any Prohibition Officer' by Act No. 18 of 2020.] or any Police Officer not below the rank of a Sub-Inspector may enter and inspect, at any time by day or night, any place in which it is reasonably suspected.(a)that any liquor is kept for sale or store otherwise than in accordance with the provisions of the Andhra Pradesh Excise Act 1968, (Act 17, of 1968) and the rules made there under.(b)That an offence under section 7, section 7-A [Section 7-B, Section 8, Section 8-A, Section 8-B or Section 8-C] [Substituted 'or section 8' by Act No. 18 of 2020.] is being committed and may examine, test, measure or weigh any material, still, utensil, implement, apparatus or liquor found in such place.
