Section 96(d) in Police Regulations, Calcutta, 1968
(d)General Searches. - In the town of Calcutta, no general searches can be made. In the Suburbs such a search can only be made under a warrant issued by a Magistrate proceeding under paragraphs 2 and 3 of sub-section (1) of section 96 of the Code of Criminal Procedure, 1898 (Act V of 1898).
