(1)When any person has been arrested or movable property seized for production at the district headquarters by a process server of an outlying Court under a warrant issued by a superior Court, the process-server shall forthwith bring such person or property to the Nazir of the Courts at the district headquarters at the cost of the person executing the decree.(2)The Nazir shall immediately endorse a receipt in the process-server's work ticket and send him back to his own Court, and shall produce such person or property before the Court which issued the process.(3)When money has been realized on any such process, it shall be received by the Naib-Nazir of the Court executing the process and duly transmitted by money-order with the process at the expense of the judgement-debtor to the Court concerned.C. - Method and Proof of Service
