Section 52(2) in Karnataka Municipal Corporations Act, 1976
(2)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under sub-section (1), such officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and may search such person or cause him to be searched by a police officer:Provided that when it is necessary to cause a women to be searched, the search shall be made by another woman with strict regard to decency.
