Section 326(a) in Police Regulations, Bengal , 1943
(a)If it is necessary to secure the attendance of a person accused of a non-extraditable offence who has taken refuge in an Indian State included in the Eastern States Agency, the Trial Court should be moved to issue a letter of request through the Resident to the Durbar concerned asking them to procure the attendance of the offender (vide Bengal Government order Nos. 4225-4254P., dated 12th April, 1938). Warrants and summonses issued by British Indian Courts in such cases have no legal validity in the States.
