Section 48(2) in Criminal Courts - Rules and Orders
(2)Processes from the Courts of Sessions Judges and Magistrates should be sent direct to police-stations by registered post, acknowledgement due, and the processes should after service be returned direct to the Court concerned by registered post, acknowledgment due. Where the processes have to be sent through a particular officer prescribed under the rules, they should be sent direct by the Court to that officer and not to the police station.
