Section 20(4) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(4)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), shall, so far as may be, apply to any such search or seizure under sub-section (2) as they apply to such search or seizure made under the authority of a warrant issued under section 94 of the said Code.
