Section 24 in The Andhra Pradesh Prohibition Act, 1995
24. Power to Prohibition and Excise Officer in matters of investigation
(1)Any Prohibition and Excise Officer 1not below the rank of a Sub-Inspector may, as regards offences under this Act, exercise within such area as may be notified in this behalf, powers conferred on an Officer in charge of a police station by the provisions of Code of Criminal Procedure, 1973:Provided that any such power shall be subject to such restrictions and modifications, as may be prescribed.(2)For the purposes of Section 156 of the said Code, the area in regard to which a Prohibition and Excise Officer is empowered under sub-section (1) shall be deemed to be a police station and such officer shall be deemed to be the officer-in-charge of such station.
