326. Procedure to be followed to procure the attendance of persons accused of non-extraditable offences who have taken refuge in an Indian State of the Eastern States Agency.
(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.(b)A list of the States included in the Eastern States Agency, together with the addresses of their respective Political Agents is given in Appendix XXII.
