54. Warrant directed to Police Officer for execution outside the jurisdiction
(1)When any Court outside the City Police limits sends a warrant to any Police Officer to be executed within the City Police limits, such Police Officer shall ordinarily take such warrant for endorsement to a Police Officer not below the rank of Inspector within whose section the warrant is to be executed.(2)Such Police-Officer shall endorse his name on the reverse of the warrant and such endorsement shall be deemed sufficient authority to the Police Officer to whom the warrant is directed to execute the same within the said limits and the local Police shall, if so required, assist such officer in executing such warrant.Provided that whenever there is sufficient reason to believe that the delay caused in obtaining such endorsement will prevent the execution of the warrant, the Police Officer to whom it is directed may execute the same without such endorsement.
