Section 32(1) in The West Bengal Security Act, 1950
(1)In any area in which the State Government, as a consequence of apprehended danger to the public in such area, notifies in the Official Gazette in this behalf, any police officer may in any road, street, alley, public place, or open space, stop and search any person in such area for the purpose of ascertaining whether such person is carrying, in contravention of any law for the time being in force, any explosive or corrosive substance or liquid or any weapon of offence or any article which may be used as a weapon of offence and may seize any such substance or liquid together with its container, if any, or any such weapon or article discovered during such search:Provided that every such search shall be made with due regard to decency and that no woman shall be searched except by a woman.
