Section 16(2) in The Andhra Pradesh Lotteries Act, 1968
(2)Every such officer shall in the conduct of such investigation, exercise the powers, except the power to arrest without warrantotherwise than under Section 15 conferred by the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) upon an officer in-charge of a police station for the investigation of a cognizable offence.
