Section 469(c) in Police Regulations, Bengal , 1943
(c)Under section 77 of the Code of Criminal Procedure, when issuing a warrant to a police officer, the Court may address him either by name or by the title of his office. Under section 79. all subsequent endorsements shall be by name and designation. A warrant intended to be executed by the police, therefore, shall be addressed not to the Court officer, but to the officer-in-charge of a police-station.
