(a)Warrants directed to an officer-in-charge of a police-station for execution under section 77, Code of Criminal Procedure, shall be addressed to him either by name or by title 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 word "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 entrusted with the service of a warrant shall be informed of the date on which he is required to return; and on his return, the warrant, if it has been, executed, shall be returned to the Court officer, with a report endorsed on its back by the officer-in-charge of the police-station, stating how and by whom it has been served.(c)Warrants endorsed for bail (see section 76, Code of Criminal Procedure) shall, whenever possible, be executed by a police officer who can read and write. Bail bonds taken shall be returned with the warrants.(d)Warrants issued against railway servants shall be entrusted to some police officer of a superior grade, who shall, unless immediate execution is necessary, communicate with the Railway Police. For instructions regarding the arrest of railway servants see regulation 593.
