Section 96 in The Code of Criminal Procedure, 1989 (1933 A. D.)
96. When search-warrant may be issued.
(1)Where any Court has reason to believe that a person to whom a summons or order under section 94 or a requisition under section 95, sub-section (1) has been or might be addressed, will not or would not produce the document or thing as required by such summons or requisition.or where such document or thing is, mot known to the Court to be in the possession of any person.or where the Court considers that the purposes of any inquiry, trial or other proceeding under this Code will be served by a general search or inspection.it may issue a search warrant; and the person to whom such warrant is directed, may search or inspect in accordance therewith and the provisions hereinafter contained.(2)Nothing herein contained shall authorise any Magistrate other than a District Magistrate [Chief Judicial Magistrate] [Inserted by Act XL of 1966.] to grant a warrant to search for a document, parcel or other thing in the custody of the Postal or Telegraph authorities.
