1119. Arrest of deserters from the Indian Army. [§ 12, Act V, 1861].
- On receipt of intimation that a resident of his district has deserted from the Army the Superintendent shall treat him as an absconder and send his descriptive roll for publication in the Criminal Intelligence Gazette and enter his name in the absconders' register. Once a year enquiries should be made from Officers Commanding concerned whether the deserters entered in the absconders' register are still liable for arrest.
