Section 6(vii) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(vii)In any case in which the Court shall order a person in custody to be brought either before it, or before a Court martial, or before Commissioners, or to be removed from one custody to aNother, a warrant shall be prepared and signed by the Registrar, Appellate Side, and sealed with the seal of the Court;
