Section 11 in The Andhra Pradesh Special Protection Force Act, 1991
11. Power to search without warrant.—
(1)Whenever any member of the Force has reason to believe that any such offence as is referred to in Section 10 has been or being committed and that a search warrant cannot be obtained without affording the offender an opportunity of escaping or concealing evidence of the offence, he may detain the offender and search his person, belongings and premises forthwith and, if he thinks proper, arrest any person whom he has reason to believe to have committed the offence.(2)The provisions of the Code of Criminal Procedure, 1973 relating to searches under the Code shall, so far as may be, apply to searches under this Section.
