Section 8(6) in The Unlawful Activities (Prevention) Act, 1967
(6)Any police officer, not below the rank of a sub-inspector, or any other person authorised in this behalf by the Central Government may search any person entering, or seeking to enter, or being on or in, the notified place and may detain any such person for the purpose of searching him:Provided that no female shall be searched in pursuance of this sub-section except by a female.
