Section 93A(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(5)Where an internal Court has received for service or execution-(a)a summons to any person requiring him to attend and produce a document or other thing, or to produce it, or(b)a search warrant,issued by an external Court, it shall cause the same to be served or executed as if it were a summons or search warrant received by it from another internal Court for service or execution within the local limits of its jurisdiction; and where any such search warrant has been so executed the things found in the search shall, so far as possible, be dealt with in accordance with the procedure prescribed by section 99] [Sub-sections (4) and (5) to section 93-A inserted by Act XVI of 1958.].
