Section 18(2) in The Assam Criminal Law (Amendment) Act, 1934
(2)Any officer exercising the powers conferred by sub-section (1), at the time of making the arrest is reasonably suspected of being used by such person for the purpose of doing any act, or committing any offence of the nature described in sub-section (1) of Section 16, may require in writing any police officer subordinate to him and not below the rank of a Sub-Inspector or any officer in charge of a police station defined in the Code, whether in the same or different district or jurisdiction, to search any such place and seize any such property. The officer to whom such requisition is addressed shall thereupon search the place or places specified in the requisition and forward the properly found, if any, to the officer of whose request the search was made. The provisions of the Code, so far as they can be made applicable, shall apply to any search made under this sub-section.
