Section 96(b) in Police Regulations, Calcutta, 1968
(b)Searches without warrant. - Searches without warrants are illegal. The only search which can be made without warrants is under section 165, Code of Criminal Procedure, 1898, and under section 80 of the Calcutta Police Act, 1866. There must be some specific thing necessary for purposes of investigation and there must be reasonable ground for believing that it is in a particular place and that delay in search is likely to interfere with the recovery of the property. The police officer must record in his diary (i) the ground of his belief on these two points (though he is not bound to give the name of the person on whose information he acts) and (ii) the thing he is looking for, and must as soon as practicable send a copy of such record to the nearest Magistrate.
