Section 22 in Andhra Pradesh Prohibition Act, 1995
22. Arrest of persons refusing to give name and giving false name.
- Any person who may be cause or reasonably suspected of committing an offence under this Act, and who on demand made by any Prohibition Officer [any Executive Magistrate, any Special Enforcement Bureau Officer] [Inserted by Act No. 18 of 2020.] or any Police Officer not below the rank of a Sub-inspector, refuses to give his name and resident or who gives the name or residence which such officer has reason to believe to be false, may be arrested by such officer in order that his name and residence may be ascertained.
