Section 96(g) in Police Regulations, Calcutta, 1968
(g)Night Searches. - The law does not require a search under the Code of Criminal Procedure, 1898 (Act V of 1898) to be made by daylight, except those under section 14 of the Opium Act, 1878, (I of 1878), but there are very distinct advantages in searching by daylight, and a searching officer should consider whether a house search should proceed by night or whether daylight should be awaited. Matters must be so arranged as to cause as little inconvenience as possible to the inmates and especially the women.
