- Every person detained in the civil prison in execution of a decree shall be so detained -(a)Where the decree is for the payment of a sum of money exceeding fifty rupees for a period of six months, and(b)in any other case for a period of six weeks.Provided that he shall be released from such detention from the expiration of the said period of six months or six weeks as the case may be -(i)on the amount mentioned in the warrant for his detention being paid to the officer in charge of the civil prison;(ii)on the decree against him being otherwise fully satisfied;(iii)on the request of the person on whose application he has been so detained; or(iv)on the omission by the person on whose application he has been so detained to pay subsistence allowance.Provided also that he shall not be released from such detention under clause (ii) or clause (iii) without the order of the court.Note. - If the judgment-creditor omits to pay the allowance vide clause (iv), the prisoner shall be released on the morning of the day for which no allowance is paid.
