Section 93A(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(4)[ Where an internal Court desires that-(a)a summons to any person requiring him to attend and produce a document or other thing, or to produce it or(b)a search warrant,issued by it shall be served or executed at any place within the local limits of the jurisdiction of an external Court, it may send such summons or warrant in duplicate by post or otherwise to the presiding officer of that Court to be served or executed.
