Section 47 in The Code of Criminal Procedure, 1989 (1933 A. D.)
47. Search of place entered by person sought to be arrested.
- If any person acting under a warrant of arrest, or any police-officer having authority to arrest, has reason to believe that the person to be arrested has entered into or is within, any place, [any person residing] [Substituted by Act XLII of 1956 for 'the person residing'.] in, or being incharge of, such place, shall, on demand of such person acting as aforesaid or such police officer, allow him free ingress thereto, and afford all reasonable facilities for a search therein.
