(1)Before any officer makes a search under this Act, he shall call upon two or more respectable persons to attend and witness the search.(2)The search shall be made in the presence of such persons, and a list of all things seized in the course of the search, and of the places in which they are respectively found, shall be prepared by the said officer and signed by the said witness; but no person witnessing a search under this section shall be required to attend the Court as a witness of the search unless specially summoned by it.(3)The occupant of the place searched, or some person in his behalf, shall, in every instance, be permitted to attend during the search; and a copy of the list prepared under sub-section (2) signed by the said witnesses, shall be delivered to such occupant or person at his request.
