Section 22 in The Andhra Pradesh Prohibition Act, 1995
22. Arrest of persons refusing to give name or giving false name
Any person, who may be caused or reasonably suspected of committing an offence under this Act, and who on demand made by any Prohibition Officer or any Police Officer not below the rank of a Sub-Inspector refuses to give his name and residence or who gives a name or residence which such officer has reason to believe to be false, may be arrested by such Officer in order that his name and residence may be ascertained.
