80B. When officer incharge of police-station may require another to issue search-warrant
(1)An officer in charge of a police-station in the town of Calcutta may require any officer in charge of police-station in any part of West Bengal, whether within or without the town of Calcutta, to cause a search to be made in any place, in any case in which the former officer might cause such search to be made within the limits of his own station.(2)Such officer, on being so required, shall proceed in accordance with the provisions of section 80 of this Act or section 165 of the Code of Criminal Procedure, 1898, whichever is applicable, and shall forward the thing found (if any) to the officer at whose request the search was made.
