Section 335(5) in Criminal Courts - Rules and Orders
(5)The necessary enquiries may be made under the orders of the District Magistrate by any Magistrate of the first class subordinate to him, but the District Magistrate himself shall forward the descriptive return to the proper authority. The name of the police officer who actually arrested the deserter should be entered against "Name, occupation and address of the person by whom or through whose means the deserter (or absentee without leave) was apprehended and secured". The police officer should be examined on oath or affirmation with respect of the circumstances of the arrest and the deserter should be given the opportunity to cross-examine. This deposition should be forwarded with the descriptive return.
