Section 22(3) in The East Punjab Children Act, 1949
(3)The police officer executing the warrant shall be accompanied by the person laying the information if such person so desires, and may also, if the [judicial magistrate] [Substituted for the word 'magistrate' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] by whom the warrant is issued, so directs, be accompanied by a duly qualified medical practitioner.
