(2)Any Magistrate, or after recording his reasons in writing any Police-officer not below the rank of Assistant or Deputy Superintendent of Police, may issue a warrant to search for and seize wherever they may be found, and certificate, arms, accoutrements, clothing or other necessaries not so delivered and every warrant so issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898 (5 of 1898) by a Police-officer or if the Magistrate or the Police-officer issuing the warrants so directs, by any other person,
