Section 56(1) in Hyderabad City Police Act, 1348 F
(1)If it appears to such City Magistrate or the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] that the person arrested is the person for whose arrest the Court had issued the warrant, he shall direct his removal in custody to the Court which issued the warrant:Provided that if the offence is bailable and such person is ready and willing to execute a bond to the satisfaction of the City Magistrate or the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or to give security in pursuance of any direction endorsed on the warrant by the Court which issued the same, the City Magistrate or the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] shall take such bond or security, as the case may be, and shall forward the bond or security to the Court which issued the warrant.Search Warrants
