Section 19(1) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
(1)It shall be the duty of every Police Officer-(a)to execute forthwith all orders and warrants of arrest lawfully issued to him by a competent authority;(b)to collect and communicate intelligence respecting public order:(c)to prevent offences and public nuisance;(d)to detect offenders and have them convicted and to apprehend all persons whom he is legally authorised to apprehend and for whose apprehension sufficient ground exists.
