Section 96(c) in Police Regulations, Calcutta, 1968
(c)If a search is made without warrant or on a warrant issued under section 98 of the Code of Criminal Procedure, 1898, or on a warrant issued in Form VIII of Schedule V to the Code of Criminal Procedure, 1898, or under sections 60 and 79 of the Calcutta Police Act, 1866, or section 37 of the Calcutta Suburban Police Act, 1866, the police are not authorised to take away anything except the specified article for which the search was directed or made.
