(2)The requisition to the District Superintendent of Police should state in brief the need for such aid, the number and rank of man required, the nature of the process and the place where it is to be executed. It will be for the District Superintendent of Police to decide how best and when he will be in a position to offer the help sought and the party concerned shall be ordered to deposit such costs for the service as the District Superintendent of Police may require under the rule of the department.Note. - Police aid shall not be requisitioned or taken in effecting the arrest of judgement-debtors.
