(2)(a)Any Metropolitan Magistrate and, for special reasons which shall be recorded in writing at the time the Commissioner of Police, Additional Commissioner of Police. Principal of the Police Training College or of the Police Training School or a Deputy Commissioner, Additional Deputy Commissioner or an Assistant Commissioner of Police may issue a warrant to search for and seize wherever they be found, any certificate, arms, accoutre-ments, clothing or other accessories not delivered under sub-section (1).(b)Every warrant so issued shall be executed by a police officer or, if the Metropolitan Magistrate or the police officer issuing the warrant so directs, by any other person in the same manner as if it were a warrant for a search issued under the Code of Criminal Procedure, 1973 (2 of 1974).
