Section 119(3) in The Bihar Panchayat Raj Act, 2006
(3)If a bench of Gram Katchahry is unable to secure the attendance of any accused for the trial of any case it may forward a bailable warrant for the apprehension of such accused (with a report about the whereabouts of the accused) to the Chief/ Additional/Sub-Divisional Judicial Magistrate who shall countersign and forward the warrant to the Officer-ln-Charge of the police-station within whose jurisdiction the accused is to be found and such officer shall execute the warrant and take necessary steps for the production of the accused before the bench to stand his trial.
