(See section 491)
To the Superintendent (or Keeper) of the Civil Jail at..................
WHEREAS.................(name, description and address) did, on the .............. day of............., 20................ , give security by bond in the sum of rupees...........for the good behaviour of......................(name, etc., of the principal), and proof of the breach of the said bond has been given before me and duly recorded, whereby the said................(name) has forfeited to Government the sum of rupees.................. , and whereas he 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 for the period of.............(term of imprisonment);
This is to authorise and require you, the Superintendent (or Keeper), to receive the said..................(name) into your custody, together with this warrant, and to keep him safely in the said Jail for the said period of..............(term of imprisonment), returning 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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