Section 29 in The Andhra Pradesh Prohibition Act, 1995
29. Offences to be reported etc
Every official employed by the Government or by any local body other than a police or any Prohibition officer shall be bound to give immediate information at the nearest Police Station or to a Prohibition Officer of all branches of any of the provisions of this Act which may come to his knowledge, and all such officials shall be bound to take all reasonable measures in their power to prevent the commission any such breaches which they may know or have reason to believe are about or likely to be committed.
