Section 14(2) in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
(2)All searches made under sub-section (1) shall be made in accordance with the provisions of the [Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted for 'Code of Criminal Procedure, 1898 (V of 1898)' by Gujarat 11 of 2003, dated 31st March 2003].
