Section 11(6) in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
(6)The occupant of the place searched, or some persons on his behalf, shall, in every instance, be permitted to attend during search and a copy of the list prepared under this rule signed by the said witnesses, shall be delivered to such occupants or person. When any person is searched under this rule, a list of all things taken in possession shall be prepared and a copy thereof shall be delivered to such person.
