126. Service of warrants. - (a) Warrants directed to an Officer-in-charge of a police station for execution under section 77 of the Code of Criminal Procedure. 1898 (Act V of 1898), would ordinarily be addressed to him either by name or by the designation of his office. Section 79 of the Code prescribes that all subsequent endorsements shall be by name. If, therefore, the officer to whom the warrant is addressed desires to entrust the execution of the warrant to some other police officer, the endorsement shall be by name. His authority to endorse shall be made clear by addition of the words "Officer-in-charge" after his signature. An officer below the rank of Assistant Sub-Inspector, unavoidably left in charge of the police station, has no power to endorse a warrant.
(b)The Officer-in-charge when endorsing the warrant shall note the date by which the executing officer shall return the warrant to the Officer-in-charge with a report of the action taken on the back of the warrant. The Officer-in-charge shall examine the the report, and return the warrant to the Court Officer at least one day before the returnable date fixed by the Court. Bail bonds taken shall be returned with the warrants.(c)A warrant issued against a railway servant shall be entrusted to a police officer not below the rank of a Sub-Inspector or a Sergeant, who shall, unless immediate execution is necessary, communicate with the direct superior officer of the railway servant in question.
