Section 16 in The Andhra Pradesh Lotteries Act, 1968
16. Power of investigation
(1)Every Police Officer not below the rank of a Sub-Inspector shall have power to investigate all offences punishable under this Act.(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.
