Section 21 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
21. Execution of sentences.
- (i) If the Tribunal finds the alleged contemner guilty and awards any sentence of imprisonment other then imprisonment till the rising of the Tribunal, the Registrar shall issue a warrant in Form 'V' committing him to prison. The warrant shall be addressed to the Superintendent, Central Prison or District Prison, as the case may be.(ii)If the Tribunal awards sentence of the fine and the fine amount is not paid at once or within such time as may be granted by Tribunal, the Registrar shall take action as laid down under section 421 of the Code of Criminal Procedure for the recovery of the same.(iii)The report of action taken by the Superintendent of Central Prison or Superintendent of District Prison to whom the warrants under sub-rule (i) might have been addressed shall be filed in the records of the case.
