Section 11(5) in The Andhra Pradesh Public Security Act, 1992
(5)The Government may endorse a copy of an order under subsection (4) for investigation to any officer it may select, and such copy shall be deemed to be warrant whereunder such officer may enter upon any premises of the person to whom the order is directed, examine the books of such person or any officer, agent or servant of such person, search for monies and securities and make inquiries from such person touching the origin of and dealings in any monies, securities or other assets which the investigating officer may suspect are being used or are intended to be used for the purpose of an unlawful association.
