80A. Power to search for persons wrongfully confined
If information is given on oath to the Commissioner of Police that any person is confined under such circumstances that the confinement amounts to an offence, and if it is for any reason impracticable to make an application to a Magistrate under section 100 or section 552 of the Code of Criminal Procedure, 1898 (Act V of 1898), the Commissioner may issue a search-warrant to any police-officer not below the rank of Sub-Inspector, and the officer to whom such warrant is directed may search for the person indicated in such warrant in accordance with such directions as may be given therein, and the person, if found, shall immediately be taken before a Magistrate, who shall make such order as in the circumstances of the case seems proper.
