Section 359(4) in Criminal Courts - Rules and Orders
(4)All warrants addressed to or issued by a Tehsildar shall be executed by the staff of revenue persons attached to the tehsil. Peons are prohibited from receiving any money tendered by an offender and must in every case, as far as possible, execute the warrant entrusted to them, leaving the defaulter to make his own arrangements for paying the amount due before the sale takes place under sub-rule (5).
