Section 17 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.
17. Powers of special Police-officers
Every special Police-officer so appointed shall have the same powers, privileges and protection, and be liable to all such duties and penalties, and be subordinate to the same authorities, as the ordinary officers of Police. He shall receive a certificate in such form as the State Government may determine, under the signature of the Magistrate who appointed him.
