(1)Warrants of attachment of land paying revenue to Government should be executed through the Collector of the district in which the land is situate. All other warrants of attachment and all warrants for the levy of fees, fines or compensation should be executed by revenue peons. The agency of the police should be used for the service of summonses to accused persons or witnesses, warrants of arrest, proclamations in respect of an absconding person under Section 87 of the Code and of notices and other processes not otherwise provided for.(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.
