Section 47C(2) in The Calcutta Suburban Police Act, 1866
(2)The search shall be made in the presence of such persons and a list of all things seized in the course of the search, and of the places in which they are respectively found, shall be prepared by the said officer and signed by the said witnesses; but no person witnessing a search under this section shall be required to attend the court as a witness of the search unless specially summoned by it.
