Section 343P(2) in Andhra Pradesh Municipalities Act, 1965
(2)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence, punishable under subsection (1), such officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and such person may cause him to be searched by a police officer:Provided that when it is necessary to cause a woman to be searched the search shall be made by another woman with strict regard to decency.
