Section 165(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)If he is unable to conduct the search in person, and there is no other person competent to make the search present at the time, he may after recording in writing his reasons for so doing require any officer subordinate to him to make the search and he shall deliver to such subordinate officer an order in writing, specifying the place to be searched and, so far as possible, the thing for which search is to be made; an such subordinate officer may thereupon search for such thing in such place.
