Section 10(2) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(2)If the polling officer of a polling station has reason to believe that any person is committing or has committed an offence punishable under sub-section (1), such officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and may search such person or cause him to be searched by a police officer :Provided that when it is necessary to cause a woman to be searched, the search shall he made by another woman with strict regard to decency.
