Section 11(4) in Assam Opium Prohibition Act, 1947
(4)Procedure in respect of persons not present in Court. - If such person is not present in Court, the Magistrate shall issue a summons requiring him to appear, or, when such person is in custody a warrant directing the officer in whose custody he is, to bring him before the Court:Provided that whenever it appears to such Magistrate, upon a report or upon other information (the substance whereof to be recorded) that there is reason to apprehend that any person against whom proceedings under this section have been initiated is likely to abscond and his presence before the Magistrate cannot be secured unless a warrant of arrest be issued against such person, the Magistrate may issue a warrant of arrest accordingly.
