(a)Three copies of a proclamation under section 87 of the Code of Criminal Procedure, shall be obtained from the Magistrate's office, one for the Court office, one for the police-station and the third for the absconder's village.(b)Police officers shall strictly comply with the provisions of section 87 of the Code of Criminal Procedure relative to the publication of the proclamation. The Court officer shall affix the copy for the Court house in the presence of witnesses, and submit a report to this effect. The station officer shall have the copy for the absconder's village duly read out in a conspicuous part of the village, post it up at the ordinary place of abode of the absconder in the presence of some of the principal residents, and submit a report that this has been done, giving the names of the witnesses.(c)On receipt of the report, if everything is correct, the Court officer shall move the Magistrate to record a proceeding, stating that the proclamation was duly made, and declaring the date on which it was made. The term of 30 days (vide section 87 of the Code of Criminal Procedure) shall run from the date so declared.(d)Court officers shall report to the Superintendent all persons proclaimed.(e)When a Magistrate agrees to issue a proclamation under section 87 of the Code of Criminal Procedure against an absconder, he shall at the same time be requested to issue an order for attachment of his property under section 88.
