Section 16 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987
16. Execution of Sentence.
- (i) If the accused is found guilty and is sentenced to imprisonment other than imprisonment till rising of the Administrative Tribunal, a warrant of commitment and detention shall be made out in Form No. I under the signature of the Registrar of the Administrative Tribunal. Every such warrant shall remain in force until it is cancelled by order of the Administrative Tribunal or until it is executed. The Superintendent of Jail specified in the order shall, in pursuance of the warrant, detain the contemner in custody for the period specified therein subject to such further direction as the Administrative Tribunal may give;(ii)When the Administrative Tribunal awards a sentence of fine and the fine amount is not paid at once or within such time as may be granted by the Administrative Tribunal, the Registrar shall take action in any one of the ways provided in Section 421 of the Code;(iii)Warrants to be issued under sub-rule (ii) shall be in Form No. IV and V as the case may be;(iv)The report of the action taken by the Superintendent of the Jail or the Police Officer or the Deputy Commissioner to whom the warrant under sub-rule (iii ) might have been addressed shall be filed in the records of the case.
