Section 171 in The Rajasthan Revenue Courts Manual, 1956
171. Warrant of arrest of public servants or Railway servants.
- No warrant of arrest shall ordinarily be executed against any Government servant until notice of the intended arrest has been given to the Head of his Office.No warrant of arrest shall be executed against any railway servant or any person working in a railway in the service of a contractor till notice of the intended arrest has been given to the proper office of the railway or to the contractor or his representative.(C)-Service of Process
