Section 12(iii) in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
(iii)Where a warrant is to be executed outside the State of Karnataka, the Court may, forward it to the Magistrate of the District or the Superintendent of Police or Commissioner of Police of the district within which the accused is believed to be residing or to any Police Officer in Karnataka. The Magistrate or the Police Officer to whom the warrant is forwarded shall endorse his name thereon, and cause it to be executed.
