5. When under Section 72 of the Code of Criminal Procedure, 1898, a summons is to be served upon any person in the active service of the railway it should ordinarily be sent in duplicate to the "head of the office" and the Court issuing the summons, unless the case is one of extreme urgency, shall allow sufficient time for arrangements to be made for the performance of the duties of such officer during his absence. Notice of the intended arrest of railway servant or of a person working on a railway in the service of a contractor shall be given in a similar manner, when circumstances permit, to the said company or contractor.
