Section 3(4) in The Jammu And Kashmir Public Safety Act, 1978
(4)Any Police Officer, or any other person authorised in this behalf by the Government, may search any person entering or seeking to enter or being on or in, or leaving a prohibited place, and any vehicle, aircraft or article brought in by such person, and may, for the purpose of the search, detain such person, vehicle, aircraft and article.Provided that no female shall be searched in pursuance of this sub-section except by a female.
