Section 41 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
41. Search of Visitors
(1)The Jailor may demand the name and address of any visitor to any prisoner, or cause him to be searched, but the search shall not be made in the presence of any prisoner or of another visitor.(2)In case of any such visitor refusing to be searched, the Jailor may deny him admission; and the grounds of such proceedings with the particulars thereof, shall be entered in such record as the Government may direct.
