Section 103(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(5)Any person who, without reasonable cause, refuses or neglects to attend and witness a search under this section, when called upon to do so by an order in writing delivered or tendered to him, shall be deemed to have committed an offence under section 187 of the Ranbir penal Code.E. - Miscellaneous.
