Section 11(3) in The Rules To Regulate Proceedings For Contempt Of The Supreme Court, 1975
(3)Where a warrant is to be executed outside the Union territory of Delhi, the Court may instead of directing such warrant to police officer, forward it to the Magistrate of the district or the Superintendent of Police or Commissioner of Police of the district within which the person charged is believed to be residing. The Magistrate or the police officer to whom the warrant is forwarded shall endorse his name thereon, and cause it to be executed.
