Section 11A in The Andhra Pradesh Prohibition Act, 1995
11A. Grant of Bail
Not withstanding any thing contained in the Code of Criminal Procedure, 1973 no court shall grant any bail to any person accused of an offence under sub-clause (i) or sub-clause (ii) or sub-clause (iii) of clause (b) or under clause (e) of section 8, unless the prosecuting officer is given an opportunity to oppose the application and the court shall record reasons while granting the bail.
