(2)Any Magistrate, and, for special reasons, which shall be recorded in writing at the time, the Commissioner or the Deputy Inspector-General, or the Principal of the Police Training School, or College, any Superintendent, Assistant Superintendent, or Deputy Superintendent may issue a warrant to search for and seize, wherever they may be found, any certificate, arms, accoutrements, clothing or other necessaries not so delivered up. Every warrant issued shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898, by a Police Officer, or if the Magistrate, the Commissioner, the Deputy Inspector-General, the Principal of the Police Training School, or College, the Superintendent, or the Assistant Superintendent, or Deputy Superintendent, issuing the warrant so directs, by any other person.
