Section 22 in The Assam Criminal Law (Amendment) Act, 1934
22. Power of search.
- The power to issue search warrants conferred by Section 98 of the Code be deemed to include a power to issue warrants authorising the search of any place in which any Magistrate mentioned in that section has reason to believe that any offence specified in the First Schedule has been, is being or is about to be committed, and the seizure of anything found therein or thereon which the officer executing the warrant has reason to believe has been, is being or is intended to be, used for the commission of any such offence; and the provisions of the Code, so far as they can be made applicable shall apply to searches made under authority of any warrant issued under this section, and to the disposal of any property seized in any such search and an order of search issued by the appropriate Government under sub-section (2) of Section 16 shall be deemed to be a search warrant issued by the District Magistrate having the jurisdiction in the place specified therein, and may be executed by the person to whom the order is addressed in the manner provided in this section.
