Section 21(3) in The West Bengal Correctional Services Act, 1992
(3)The High Court may, pending hearing under section 55 of the Code of Civil Procedure, 1908 (5 of 1908), of an application for declaration of insolvency, cause a Judgement-debtor to be delivered to the Superintendent of a correctional home having jurisdiction in Calcutta as defined in the Calcutta Municipal Corporation Act, 1908, to receive the person together with a warrant, writ or order. The Superintendent shall execute such warrant, writ or order and return it after execution to the Court issuing the same.
