Section 24 in Criminal Court Rules of the High Court of Judicature at Patna
24.
Whenever it may be necessary to summon an officer or soldier in Military employ to attend a Criminal Court as a witness, the process-server who is to serve the summons, shall be instructed to take it under cover to the Officer in Command of the Regiment or Detachment with which the witness may be serving and to apply for his assistance in serving it. With this assistance the process-server shall then proceed to serve the process and shall make his return direct to the Court. In such cases sufficient time should always be given to admit or arrangements being made [of] [Substituted by C.S. No. 24.] the relief of the witness summoned.Note - For rules relative to the dress of military officers and soldiers appearing before Civil or Criminal Courts, see Rule 247, Chapter III. Part VII post.
