Section 21 in The Andhra Pradesh Prohibition Act, 1995
21. Arrest of offenders and seizure of contraband liquor and articles without warrant
Any Prohibition Officer or any Police Officer, 1not below the rank of a Sub-Inspector(a)may arrest without warrant any person found committing an offence punishable under Section 7, Section 7-A, Section 8 or Section 9;(b)may seize and detain any liquor or other article which he has reason to believe to be liable to confiscation under this Act; and(c)may search any person, vessel, vehicle, animal, package, receptacle or covering, upon whom or in which, he may have reasonable cause to suspect any such liquor or other article to be, or to be concealed.
