(See section 491)
To the Superintendent (or Keeper) of the Civil Jail at..................
WHEREAS proof has been given before me and duly recorded that............... (name and description) has committed a breach of the bond entered into by him to keep the peace, whereby he has forfeited to Government the sum of rupees............... ; and whereas the said..................(name) has failed to pay the said sum or to show cause why the said sum should not be paid, although duly called upon to do so, and payment thereof cannot be enforced by attachment of his movable property, and an order has been made for the imprisonment of the said.................(name) in the Civil Jail of the period of................(term of imprisonment);
This is to authorise and require you, the said Superintendent (or Keeper) of the said Civil Jail to receive the said....................(name) into your custody, together with this warrant, and to keep his safely in the said Jail for the said period of ................(term of imprisonment), and to return this warrant with an endorsement certifying the manner of its execution.
Dated, this.................. day of................. , 20 ............ .
| (Seal of the Court) |
(Signature) |
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