Section 96(i) in Police Regulations, Calcutta, 1968
(i)Precautions to be taken. - The officer conducting a search shall take precautions to prevent the possibility, on the one hand, of any article being introduced into the house without the knowledge of the inmates, and on the other hand, of any articles being taken out of the house while the search is in progress. Before the search is started the person of every police officer as also of every witness and informer shall be examined in the presence of the witnesses and of the occupant of the place to be searched or of someone on his behalf. The search shall be made in the presence of the occupant or his representative.
