WARRANT OF COMMITMENT IN CERTAIN CASES OF CONTEMPT WHEN A FINE IS IMPOSED
(Seesection 345)
To the Officer in charge of the Jail at _________
WHEREAS at a Court held before me on this day ____________ (name and description of the offender) in the presence (orview) of the Court committed wilful contempt;
And whereas for such contempt the said ___________ (name of the offender) has been adjudged by the Court to pay a fine of rupees, or in default to suffer simple imprisonment for the period of (state the number of months or days);
This is to authorise and require you to receive the said ___________ (name of offender) into your custody, together with this warrant, and him safely to keep in the said Jail for the said period of (term of imprisonment), unless the said fine be sooner paid; and, on the receipt thereof, forthwith to set him at liberty, returning this warrant with an endorsement certifying the manner of its execution.
Dated, this _______ day of ______, 20____
Seal of the Court
(Signature)
(Signature)
