Section 315(a) in Police Regulations, Bengal , 1943
(a)Warrants directed to an officer-in-charge of a police-station for execution under section 77, Code of Criminal Procedure, shall be addressed to him either by name or by title of his office. Section 79 of the Code prescribes that all subsequent endorsements shall be by name. If, therefore, the officer to whom the warrant is addressed desires to entrust the execution of the warrant to some other police officer, the endorsement shall be by name. His authority to endorse shall be made clear by addition of the word "officer-in-charge" after his signature. An officer below the rank of Assistant Sub-Inspector, unavoidably left in charge of the police-station, has no power to endorse a warrant.
