Section 11(i) in Contempt of Courts (Patna High Court) Rules
(i)The Court may, if it has reason to believe, that the person charged in absconding or is otherwise evading service of notice or if he fails to appear in person or to continue to remain present in person in pursuance of the notice direct a warrant bailable or non-bailable for his arrest, addressed to one or more police officers may order attachment of property. The warrant and the writ of attachment shall be issued under the signature of Registrar. The warrant shall be in Form II and shall be executed, as far as may be in the manner provided for execution of warrants under the Code of Criminal Procedure.
