Section 9 in The Andhra Pradesh Prohibition Act, 1995
9. Punishment for being found in a state of intoxication
Whoever is found in a state of intoxication in any public place otherwise than as permitted under any law shall be punishable with imprisonment which shall not be less than two months, but which may extend upto one year and with fine which may extend upto two thousand rupees.Explanation - For the purposes of this section, "intoxication' means a state of mind and behaviour in which a person is incapable of knowing the nature of his actions or incapable of judging the consequences thereof by reason of intoxication.
