(See section 96)
To.................(name and designation of the police officer or other person or persons who is or are to execute the warrant).
WHEREAS information has been laid..................(or complaint has been made) before me of the commission....................(or suspected commission) of the offence of......................(mention the offence concisely), and it has been made to appear to me that the production of ...................(specify the thing clearly) is essential to the inquiry now being made (or about to be made) into the said offence (or suspected offence);
This is to authorise and require you to search for the said..................(the thing specified) in the.....................(describe the house or place or part thereof to which the search is to be confined), and, if found, to produce the same forthwith before this Court, returning this warrant, with an endorsement certifying what you have done under it, immediately upon its execution.
Dated, this................... day of.................., 20 ............... .
| (Seal of the Court) |
(Signature) |
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