Section 96(f) in Police Regulations, Calcutta, 1968
(f)Search for Arms. - Whenever it becomes necessary for a search to be made for arms illegally possessed, a warrant must invariably be obtained under section 22 of the Arms Act, 1959 (No. 54 of 1959), from a Magistrate. Such searches can only be conducted by, or in the presence of an officer of or above the rank of Sub-Inspector. No police officer is authorised of his own motion to make a search for arms illegally possessed.
