(5)The provisions of the [Code of Criminal Procedure, 1973] [Inserted by the Motor Vehicles (Amendment) Act, 1969 (56 of 1956), Section 74 (w.e.f. 2.3.1970).] so far as may be, apply to any search or seizure under this section as they apply to any search or seizure under the authority of any warrant issued under [section 94] [Substituted 'Section 98' by Act 47 of 1978, section 38 (w.e.f. 16.1.1979).] of that Code.]
