Section 185(5) in Bharatiya Nagarik Suraksha Sanhita, 2023
(5)Copies of any record made under sub-section (1) or sub-section (3) shall forthwith, but not later than forty-eight hours, be sent to the nearest Magistrate empowered to take cognizance of the offence, and the owner or occupier of the place searched shall, on application, be furnished, free of cost, with a copy of the same by the Magistrate.[Similar to Section 165 from Old CrPC-Also Refer]
