Section 15 in The Andhra Pradesh Lotteries Act, 1968
15. Power to arrest without warrant in certain cases
Any Police Officer not below the rank of an Inspector of Police may arrest without warrant any person found, or reasonably suspected of committing an offence under clause (a) clause (c) or clause (d) of subsection (1) of Section 4 in any public street, or thoroughfare or in any place to which the public have, or are permitted to have access.
