Section 340(2) in Criminal Courts - Rules and Orders
(2)If a person, subject to the Indian Army Act, 1911, is charged with an offence and if the offence be one which cannot be tried by Court-martial under the Army Act, or if, although so triable the military authority decides not so to try the offence and the surrender of the person of the accused is desired by the civil authorities, a requisition shall be addressed with that object to the military authority by the senior executive police officer present in the station. If the charge is of a non-cognizable offence the police officer making the requisition should obtain a warrant signed by a Magistrate. The requisition should ordinarily be made by a police officer not below the rank of Assistant Superintendent of Police.
