Section 24(2) in Andhra Pradesh Prohibition Act, 1995
(2)For the purpose of Section 156 of the said code, the area in regard to which a Prohibition and Excise Officer [and/or Special Enforcement Bureau Officer] [Inserted by Act No. 18 of 2020.] is empowered under sub-section (1) shall be deemed to be a Police Station and such officer shall be deemed to be the officer-in-charge of such station.
