Section 8(6) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
(6)Any police officer, not below the rank of a sub-inspector or any other person authorised in this behalf by the Government may search any person entering or seeking to enter, or being on; or in the notified place and may detain any such person for the purpose of searching him:Provided that no female shall be searched in pursuance of this sub-section except by a female.
