Section 11(2) in The Andhra Pradesh Public Security Act, 1992
(2)A copy of an order under sub-section (1) may be served on the person having custody of the monies, securities or other assets and the service of such copy such person shall pay or deliver the monies, securities or other assets to the order of the Government:Provided that in the case of monies or securities, a copy of the order may be endorsed for execution to such officer as the Government may select, and such officer shall have power to enter upon and search for such monies and securities in any premises where they may reasonably be suspected to be, and to seize the same.
