Section 14 in The Central Industrial Security Force Rules, 2001
14. Search. - Whenever a search of a person and of his [belongings] is conducted under section 12 of the Act, an inventory shall be prepared in the presence of the two respectable witnesses and a copy of the inventory duly signed by the witnesses and the person who conducted the search, shall be given to the person concerned after obtaining due receipt. The property so found on such search, shall also be sent to the police along with the person. If nothing is found on such search, a nil inventory statement duly signed shall be sent to the police along with the person.
