Section 25 in Andhra Pradesh Prohibition Act, 1995
25. Cognizance and trial of offence.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, all offences under this Act shall be cognizable and the provisions of the said code with respect to cognizable offences shall apply to them.Provided that the offences punishable with imprisonment for a term not exceeding two years under this Act shall be tried in accordance with the procedure prescribed by chapter XXI of the Code of Criminal Procedure, 1973.
