Section 280(i) in Police Regulations, Bengal , 1943
(i)Whenever it becomes necessary for a search to be made for arms illegally possessed, a warrant must invariably be obtained under section 25 of the Indian Arms Act, 1878 (XI of 1878) from a Magistrate. Such searches can only be conducted by, or in the presence of, an officer of, or above, the rank of Sub-Inspector. No police officer is authorized of his own motion to make a search for arms illegally possessed (vide section 30 of the Act).
