281. Searches by State Police in British India and Police in Indian British Indian States. [§ 12, Act V, 1861].
- When the police authorities of an Indian State consider that, in the interest of law and order, a house in British India should be searched, an officer not below the rank of an officer-in-charge of a police-station should apply direct to the officer-in-charge of the police-station in which the search is required to be made. The latter should then proceed to make the search as he would upon a requisition made under section 166(1) of the Code of Criminal Procedure.Mutatis Mutandis, the same procedure should be followed by the police of British India when it is necessary to search a house in an Indian State.The rules relating to arrests under the Indian Extradition Act, 1903, are contained in Appendix XX.
