Section 10(2) in The Andhra Pradesh Gaming Act, 1974
(2)Any such police officer may seize all moneys, all instruments of gaming and all things reasonably suspected to be instruments of gaming found in the public street, thoroughfare or place or found with the persons arrested by him and all birds or animals found with persons arrested by him or are reasonably suspected to have been kept for being set to fight in the public street, thoroughfare or place.
