Section 12(3) in The Tamil Nadu Home Guards Act, 1963
(3)Any Magistrate and, for special reason recorded in waiting, any police officer not below the rank of a Deputy Commissioner of Police or Assistant or Deputy Superintendent of Police may issue a warrant to search for and seize wherever they may be found the certificate, arms, accoutrements clothing or other articles not delivered up in accordance with the provisions of sub-section (1) Every warrant so issued shall be executed in accordance with provisions of the code of Criminal Procedure , 1898 (Central Act V of 1988), by a Police officer or if the magistrate or the Police officer issuing the warrant so directs by any other person.
