- Subject to rules made under this Act, the officer in charge of the main gate of a prison or any other officer of the prison, may examine anything carried into or out of the prison, and may stop and search or cause to be searched any person suspected of bringing any prohibited article into or out of the prison, or of carrying out any property belonging to the prison, and, if such article or property be found, shall give immediate notice thereof to the Jailer :Provided that the search of a female person shall be carried out by a female officer.
