WARRANT OF COMMITTAL OF JUDGMENT-DEBTOR TO JAIL

 

(O.21, r. 40.)

(Title)

To

The Officer in charge of the Jail at_________.

WHEREAS ____________ who has been brought before this Court this _______ day of _______20_____, under a warrant in execution of a decree which was made and pronounced by the said Court on the ______ day of ______ 20______, and by which decree it was ordered that the said ______ should pay _________; And whereas the said __________ has not obeyed the decree nor satisfied the Court that he is entitled to be discharged from custody; You are hereby commanded and required to take and receive the said ______ into the civil prison and keep him imprisoned therein for a period not exceeding ________ or until the said decree shall be fully satisfied, or the said ______ shall be otherwise entitled to be released according to terms and provisions of section 58 of the Code of Civil Procedure, 1908; and the Court does hereby fix per diem as the rate of the monthly allowance for the subsistence of the said _______ during his confinement under this warrant of committal.

GIVEN under my signature and the seal of the Court, this ______ day of ______ 20______.

Judge.