(1)The provisions of the Code of Criminal Procedure, 1898, including provisions as to searches contained in Sections 102 and 103 thereof, shall in so far as not inconsistent with the provisions of this Act, apply to the execution of warrants for arrests and to search made under this Act.(2)Where a search is made under Section 19-A copies of any record made under this section shall forthwith be sent to the nearest Magistrate empowered to take cognizance of the offence and the owner or occupier of the place of search shall on application be furnished with a copy of the same by the Magistrate :Provided that he shall pay for the same unless the Magistrate for some special reason thinks fit to furnish is free of costs.
