Section 21 in The West Bengal Correctional Services Act, 1992
21. Persons committed by High Court.—
(1)Where any person is sentenced by the High Court in exercise of its original, appellate or extraordinary criminal jurisdiction to imprisonment or death, the High Court shall cause such person to be delivered through any Court situated in Calcutta as defined in the Calcutta Municipal Corporation Act, 1980 (West Ben. Act 59 of 1980), to the Superintendent of the correctional home having jurisdiction to receive such person together with a warrant. The Superintendent shall execute such warrant and return it after execution to the Court issuing the same.(2)Where any person is committed by the High Court in execution of a writ or order for contempt of Court, the Court receiving the order of the High Court shall cause such person to be delivered to such custody as it may determine.(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.
