469A. Instructions regarding issue of warrants. [§12, Act V, 1861].
(a)The Court officer shall despatch warrants to officers-in-charge of police-stations. He shall scrutinize all warrants received by him for despatch, and bring to the notice of the presiding Magistrate any case in which the process is unsuitably directed.(b)Warrants shall be sent direct to police-stations, except when a special officer is necessary for the duty to be performed. In such cases the Court officer shall take the orders of the Superintendent or Circle Inspector, or in their absence the Magistrate of the district or Sub-divisional Magistrate. Warrants so served, when executed, shall be returned to the Court officer direct.
