Section 241 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
241. [Arrest of public servant] [H.C. Cir. 1111/1907 and Dis. No. 85 of 1916.]:
- Before a warrant is issued by a Civil Court for the arrest of a public servant (as defined in Section 21 of the Indian Penal Code) or a railway, postal or telegraph official, seven days' notice may be given to the immediate superior of the person to be arrested.Explanation: - In the case of a railway official, the expression 'immediate official superior' shall include a railway official of the rank of Station Master, Foreman or Inspector but not one of lower rank. In the case of a postal official, the said expression shall mean the Superintendent of Post Office concerned. In the case of a telegraph official, the expression shall mean the Superintendent of Telegraphs of the concerned division.
