Warrant of Commitment in Certain Cases of Contempt When a Fine is Imposed

(See section 345 Criminal Procedure Code)

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 (or view) of the Court committed willful 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...........19.

(Seal of the Court) (Signature)