Section 166(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)An officer-in-charge of a police station or a police officer not being below the rank of sub-inspector making an, investigation may require an officer-in-charge of another police station whether in the same or a different district, to cause a search to be made in any place, in any case in which the former officer might cause such search to be made, within the limits of his own station.
