(2)Any Magistrate of the first class, or, for special reasons which shall be recorded in writing at the time, any police officer not below the rank of an Assistant, or Deputy Super-intendant of Police may issue a warrant to search Sex and seize, wherever they may be found, any certificate, arms, accoutrements, clothing's or other necessaries not so delivered up and every warrant so issued shall be executed in accordance with tie provisions of the Code of Criminal Procedure, 1973 (2 of 1974) by a police officer or if the Magistrate or the police officer issuing the warrant so directs, by any other person.
