Magistrate Notice and Peremptory Order

(See section 141 Criminal Procedure Code)

To (name, description and address).

I HEREBY give you notice that it has been found that the order issued on the day of requiring you (state substantially the requisition in the order) is reasonable and proper. Such order has been made absolute, and I hereby direct and require you to obey the said order within (state the time allowed), on peril of the penalty provided by the Indian Penal Code for disobedience thereto.

Dated, this .........day of.............19.

(Seal of the Court) (Signature)