Section 93(1) in The Code of Criminal Procedure, 1973
(1)(a)Where any Court has reason to believe that a person to whom a summons or order under section 91 or a requisition under sub-section (1) of Section 92 has been, or might be, addressed, will not or would not produce the document or thing as required by such summons or requisition, or(b)where such document or thing is not known to the Court to be in the possession of any person, or(c)where the Court considers that the purposes of any inquiry, trial or other proceeding under this Code will be served by a general search or inspection, it may issue a search-warrant; and the person to whom such warrant is directed, may search or inspect in accordance therewith and the provisions hereinafter contained.
