Section 504 in The Code of Criminal Procedure, 1989 (1933 A. D.)
504. Commission to whom to be issued.
(1)If the witness is within the territories to which this Code extends, the commission shall be directed to the District Magistrate within the local limits of whose jurisdiction the witness is to be found.(2)If the witness is in India, the commission shall be directed to such Court or officer as the Government of India may, by notification in the Official Gazette specify in this behalf.(3)If the witness is in a country or place outside India and arrangements have been made by the Government of India with the Government of such country or place for taking the evidence of witness in relation to criminal matters, the commission shall be issued in such form, directed to such Court or officer, and sent to such authority for transmission, as the Government of India may, by notification in the Official Gazette, prescribe in this behalf.
