383. Enquiries to be made when executing fine warrant issued under the Railways Act, 1890. [§12, Act V, 1861].
- When a police officer, who has been ordered to execute a fine warrant issued under the Indian Railways Act, 1890, is unable to trace the accused at the address given, he must obtain from the president of the union board, or from another gentleman of similar status in the locality, a certificate that the individual named in the warrant does not reside at the address given.
