Section 31(3) in The Cotton Textiles (Control) Order, 1948
(3)[] [Added by S.O. 31. dated 21st December, 1964.] The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1898 [(5 of 1898)] [Now see Section 100 of the Criminal Procedure Code, 1973 (2 of 1974).], relating to searches and seizures, shall, so far as may be, apply to searches and seizures under this clause.
