(3)Any Magistrate and, for special reasons recorded in writing, any police-officer not below the rank of a Deputy Commissioner of Police or Assistant or Deputy Superintendent of Police may issue a warrant to search for and seize wherever they may be found the certificate, arms, accouterments, clothing or other articles not delivered up in accordance with the provisions of sub-section (1). Every warrant so issued shall be executed in accordance with the provisions of the [Code of Criminal Procedure, 1898 (Central Act V of 1898)] [See now, the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], by a police-officer or if the Magistrate or the police-officer issuing the warrant so directs, by any other person.
