Section 7(a) in The Prisoners (Attendance in Courts) Act, 1955
(a)where it appears to any civil court that the evidence of a person confined in a prison is material in any matter pending before it and that the attendance of such person in court cannot be secured by reason of the provisions of section 6 or of an order under section 4 or of the district judge declining under sub-section (3) of section 3 to counter-sign an order for removal; or
