Section 4(2) in The Bengal Criminal Law Amendment Act, 1930
(2)Any officer exercising the power conferred by sub-section (1) may, at the time of making the arrest, search any place and seize any property which is, or is reasonably suspected of being, used by such person for the purpose of doing any act, or committing any offence, of the nature described in sub-section (1) of section 2, and may require in writing any police officer subordinate to him and not below the rank of a Sub-Inspector or any officer in charge of a police-station as defined in the Code of Criminal Procedure, 1898, (Act V of 1998) whether in the same or a different district or jurisdiction to search any such place and seize any such property. The officer to whom such requisition is addressed shall thereupon search the place or places specified in the requisition and forward the property found, if any, to the officer at whose request the search was made. The provisions of the Code of Criminal Procedure, 1898, so far as they can be made applicable, shall apply to any search made under this sub-section.
