Section 155 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
155. cause him to be searched by a police officer:
Provided that, when it is necessary to cause a women to be searched, thesearch shall be made by another woman with strict regard to decency.(3)Any electronic voting machine found upon the person arrested onsearch shall be made over for safe custody to a police officer by the presidingofficer, or when the search is made by a police officer, shall be kept by suchofficer in safe custody.(4)An offence punishable under sub-section (1) shall be cognizable.Explanation: In this Chapter, any reference to electronic voting machine shallalso be construed as reference to ballot paper/ballot box wherever the State
