Report No. 40

Appendix I

Draft Amendments to The Code of Civil Procedure, 1908

(1) In the First Schedule to the Code, after Order XVI, the following Order shall be inserted:-

"Order XCIA

Attendance of witnesses confined or detained in prisons.

1. Definitions.-

In this Order,-

(a) 'detained' includes detained under any law providing for preventive detention;

(b) 'prison' includes

(i) any place which has been declared by the State Government, by general or special order, to be a subsidiary jail; and

(ii) any reformatory, Borstal institution or other institution of a like nature.