(2)Any Magistrate or, for special reasons which shall be recorded in writing at the time, any police officer, not below the rank of an Assistant superintendent or Deputy Superintendent of Police may issue a warrant to search for and seize, wherever they may be found, any certificate, arms, accountrements, clothing of other necessaries not so delivered up ; and every warrant so issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974). by a police officer or, if the Magistrate or the police officer issuing the warrant so directs, by any other person.
