Section 10 in Andhra Pradesh Motor Vehicles Taxation Rules, 1963
10. Seizure and detention of motor vehicles by certain officers.
- Any Officer of the Transport Department not below the rank of an Assistant Inspector of Motor Vehicles [x x x] [The words 'or any Police Officer in uniform and not below the rank of a Sub-Inspector' omitted by G.O.Ms. No. 610, T, R&B Tr-II dated 12-9-1979.] or any Officer of the Commercial Tax Department not below the rank of an Assistant Commercial Tax Officer in-charge of a check post, and officers of Vigilance and Enforcement Department not below the rank of Inspector may exercise the powers under Section 8.
