Section 110(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)Where a Court in the said territories has received for service or execution-(a) a summons to an accused person; or(b) a warrant for the arrest of an accused person; or(c) a summons to any person requiring him to attend and produce a document or other thing, or to produce it; or(d) a search-warrant,issued by-(I) a Court in any State or area in India outside the said territories;(II) a Court, Judge or Magistrate in a contracting State,it shall cause the same to be served or executed as if it were a summons or warrant received by it from another Court in the said territories for service or execution within its local jurisdiction; and where-(i) a warrant of arrest has been executed, the person arrested shall, so far as possible, be dealt with in accordance with the procedure specified by sections 82 and 83;(ii) a search-warrant has been executed, the things found in the search shall, so far as possible, be dealt with in accordance with the procedure specified by section 104:Provided that in a case where a summons or search-warrant received from a contracting State has been executed, the documents or things produced or things found in the search shall be forwarded to the Court issuing the summons or search-warrant through such authority as the Central Government may, by notification, specify in this behalf.[Similar to Section 105 from Old CrPC-Also Refer]
