Section 252 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
252.
If no lock-up for revenue defaulters has been provided at the tahsil, the defaulter may be sent in custody to the civil jail of the district with a warrant to the jailor specifying the date of commitment, the period for which the defaulter is to be detained and the amount, including the costs of his detention on payment of which he shall be released.
