Report No. 43

7.89. Section 11(2) and 11(3).-Search by the police.-

Under section 11(2), where it appears to a police officer, not below the rank of Superintendent, that the case is one of great emergency, and that in the interests of the State immediate action is necessary, he may, by written order under his hand, give to any police officer the like authority as may be given by warrant of a Magistrate, as aforesaid. But sub-section (3) provides that he must report such action to the Chief Presidency Magistrate (in Presidency town) or to the District or Sub-divisional Magistrate (outside a Presidency town).