Section 10(19) in Bihar Anti Terrorist Squad Rules, 2014
(19)Inspector General may move the Government of India through the Home Department of the State Government to act further in the matters of transmission and action on Letter Rogatories (under section 166-A, and 166-B CrPC), investigation abroad (in accordance with the Treaty For Mutual Legal Assistance or sections 188, 189 CrPC as and where applicable), and issues of deportation, extradition etc.
