Section 102 in The Code of Criminal Procedure, 1989 (1933 A. D.)
102. Persons in charge of closed place to allow search.
(1)Whenever any place liable to search or inspection under this Chapter is closed, any person residing in or being in charge of, such place shall, on demand of the officer or other person executing the warrant, and on production of the warrant, allow him free ingress thereto, and afford all reasonable facilities for a search therein.(2)If ingress into such place cannot be so obtained, the officer or other person executing the warrant may proceed in manner provided by section 48.(3)Where any person in or about such place is reasonably suspected of concealing about his person any article for which search should be made, such person may be searched. If such person is a woman, the directions of section 52 shall be observed.
