Section 34(2) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976
(2)The provisions of Sections 102 and 103 of the [Code of Criminal Procedure, 1898 (5 of 1898)] [Now, Criminal Procedure Code, 1973.] relating to search and seizure shall, so far as may be applied to searches and seizures under this section.
