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State of Karnataka - Section

Section 20 in The Karnataka Prisons Act, 1963

20. Duties of gatekeeper.—

The officer acting as gatekeeper or any other officer of the prison may examine anything carried in or out of the prison, and may stop and search or cause to be searched any person suspected of bringing any prohibited article into or out of the prison or carrying out any property belonging to the prison, and if any such article or property be found, shall give immediate notice thereof to the Jailer.