Section 30(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)Every person received in a prison for detention shall be searched and the officer conducting the search shall take into custody all weapons and prohibited articles, if any, in the possession of the prisoner. The search shall be made in such manner as may not subject the prisoner or the person to unnecessary harassment, humiliation or ignominy. A female prisoner shall be searched by the matron or by a female warder only. When a female is admitted into a prison and if there is no other female prisoner, a female warder be deputed to remain inside the ward where such female prisoner is accommodated.
