Report No. 40

6. Prisoner to be brought to Court in custody.-

In any other case, the officer in charge of the prison shall, upon delivery of the Courts order, cause the person named therein to be taken to the Court so as to be present at the time mentioned in such order, and shall cause him to be kept in custody in or near the Court until he has been examined or until the Court authorises him to be taken back to the prison in which he was confined or detained.