Section 18 in Andhra Pradesh Prohibition Act, 1995
18. Power of entry without search warrant.
- Whenever a Collector, [Executive Magistrate] [Inserted by Act No. 18 of 2020.] Prohibition Officer any police officer not below the rank of Sub-Inspector, any officer-in-charge of a police station [or any Special Enforcement Bureau Officer not below the rank of Sub-Inspector] [Inserted by Act No. 18 of 2020.], has reason to believe that an offence under Section 7, Section 7-A, [Section 7-B, Section 8, Section 8-A, Section 8-B, Section 8-B or Section 8-C] [Substituted 'or Section 8' by Act No. 18 of 2020.], has been, committed, and that the delay occasioned by obtaining search warrant under section 17 will prevent the execution there of, he may, after recording his reasons and the ground of his belief at any time by day or night enter and search any place and may seize any thing found therein which he has reason to believe to be liable to confiscation under this Act; and may detain and search and, if he thinks proper, arrest any person found in such place whom he has reason to believe to be guilty of any offence under this Act and also seize and detain any excisable or other article which he has reason to believe to be liable to confiscation under this Act.
