Section 21(a) in Andhra Pradesh Prohibition Act, 1995
(a)may arrest without warrant any person found committing an offence punishable under Section 7, Section 7-A, or [Section 7-B, Section 8, Section 8-A, Section 8-B or Section 8-C or Section 9] [Substituted 'Section 8 or Section 9' by Act No. 18 of 2020.],
