Section 24(1) in Andhra Pradesh Prohibition Act, 1995
(1)Any Prohibition and Excise officer not below the rank of Prohibition and Excise Sub-Inspector [and/or any Special Enforcement Bureau Officer not below the rank of Sub-Inspector] [Inserted by Act No. 18 of 2020.] may, as regards offences under this Act, exercise within such area as may be notified in this behalf, powers conferred on an officer-in-charge of a police station by the provisions, of the Code of Criminal Procedure, 1973. Provided that any such power shall be subject to such restrictions and modifications, as may be prescribed.
