Section 23(2) in Water (Prevention and Control of Pollution) Act, 1974
(2)The provisions of [the Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted by Act 44 of 1978, section 11, for 'the Code of Criminal Procedure, 1898 (5 of 1898)' (w.e.f. 12-12-1978).], or, in relation to the State of [Jammu and Kashmir] [Vide Notification No. S.O. 3912 (E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.], the provisions of any corresponding law in force in that State, shall, so far as may be, apply to any search or seizure under this section as they apply to any search or seizure made under the authority of a warrant issued under [section 94] [Substituted by section 11, Act 44 of 1978, for 'section 98' (w.e.f. 12-12-1978).] of the said Code, or, as the case may be, under the corresponding provisions of the said law.Explanation. - For the purposes of this section, 'place' includes vessel.
